SURESH KUMAR Vs. MOHINDER MEHTA

JUDGEMENT

(1.) -

(2.) HEARD. Admittedly, the respondent no. 1, Mahinder Mehta is in occupation of the suit premises. As per record he was enjoying the facility of electricity which was disconnected on 4.7.89. On his application moved u/Sec. 45(3) of the Delhi Rent Control Act, the Addl. Rent Controller directed the restoration of the electricity within one month. This order of the Addl. Rent Controller was confirmed by the Rent Control Tribunal on 26.8.91.