HARISH CHAND AND OTHERS Vs. ANIL KUMAR

JUDGEMENT

(1.) This is an application for recalling of order dated 03.08.2011 passed by this Court, whereby, petitioners were allowed to challenge the order dated 07.08.2010 of Rent Controller by filing an appeal before the Appellate Authority.

(2.) Brief facts of the case are that vide order dated 07.08.2010, Rent Controller, Faridabad had allowed the respondent-tenant to deposit rent under the provisions of 6-A of the Haryana Urban (Control of Rent and Eviction) Act, 1973, for the period w.e.f. 1.7.2006 to 31.07.2009.

(3.) Thereafter, petitioners filed instant revision petition before this Court challenging the aforesaid impugned order dated 07.08.2010 of the Rent Controller, Faridabad.