SATISH KUMAR THAREJA Vs. AGRIM

JUDGEMENT

(1.) The petitioner-tenant has filed this civil revision under Sec. 15(6) of the Haryana Urban (Control of Rent and Eviction) Act 1973 (in short the, Rent Act) seeking setting aside of the impugned order dtd. 23/12/2022 passed by the Appellate Authority, Yamuna Nagar at Jagadhri, whereby the Appellate Authority has reversed the judgment dtd. 29/1/2018 passed by the Rent Controller, Yamuna Nagar at Jagadhari.

(2.) Notice of motion.

(3.) Mr. Divanshu Jain, Advocate, who is present in court accepts notice on behalf of the respondents.