PROF RAM PRAKASH Vs. D N SHRIVASTAVA

JUDGEMENT

(1.) PRESENT petition has been filed under Articles 226 and 227 of Constitution of India challenging the orders dated 05th July, 2006 and 16th September, 2006 passed by the Additional Rent Control Tribunal, Delhi.

(2.) SINCE for the last five hearings, none has appeared for the respondent despite the respondent's counsel having been specifically informed by Mr. Pankaj Gupta, Amicus Curiae, I am left with no other option but to proceed with the hearing of the matter. Accordingly, the present case is taken up for final disposal.

(3.) PETITIONER-LANDLORD who appears in person submitted that the Additional Rent control Tribunal has decided the matter contrary to the explicit directions given by this Court vide judgment dated 01st December, 2005 in CM (M) 661/2003 while remanding the matter back to the Tribunal.