BHAGWAN DASS Vs. VINITA

JUDGEMENT

(1.) This petition impugns orders dtd. 24/12/2021 and 29/1/2022, passed by the learned Additional Rent Controller ("learned ARC") in Ex 1740/2017.

(2.) The petitioner was the judgment debtor before the learned ARC.

(3.) It is not necessary, for the limited purpose of disposing of this petition, to venture into factual details. Suffice it to state that, on 1/10/2021, the following order was passed by the learned ARC: