HARASH TALWAR Vs. RANI GADHOKE

JUDGEMENT

(1.) This is a petition under Section 38-B of the Delhi Rent Control Act read with Article 227 of the Constitution of India, moved by the petitioner for transfer of his pending appeal before the Rent Control Tribunal, Delhi to another Additional Rent Control Tribunal, Delhi.

(2.) The factual matrix of the case may be briefly noticed:

(3.) Notice in the transfer petition was issued and reply has been filed by the respondent. The comments of the learned Rent Control Tribunal were called for and have been received.