MS.JASWINDER KOHLI Vs. HARKISHAN

JUDGEMENT

(1.) The instant revision petition is directed against the order dtd. 25/9/2021, passed by the learned Senior Civil Judge-cum-Rent Controller (East), Delhi in RC ARC No.641/16.

(2.) The facts, in brief, leading to the instant petition are as under:-

(3.) Heard Mr. Satyapal Singh, learned counsel for the Petitioner, Mr. Amit Shanker, learned counsel for the Respondent, and perused the material on record.