SUCHIT GUPTA Vs. GAURAV SAINI

JUDGEMENT

(1.) Allowed, subject to all just exemptions.

(2.) The application is disposed of.

(3.) The petitioner is principally aggrieved by the imposition, by the learned Additional Rent Controller ("learned ARC") on the petitioner, of costs of ? 5 lacs, for "misusing the process of law and causing inconvenience to the Government machinery".