SUDESH RANI Vs. SUKHDEV KAUR

JUDGEMENT

(1.) The instant application is for pre-poning the date of hearing of the main petition to an early date. Notice in the application.

(2.) At this stage, Mr. Raj Kumar Gupta, Advocate, accepts notice on behalf of the petitioner and does not oppose the prayer. Application is allowed and the date of hearing is pre-poned to today.

(3.) This revision petition has been filed under Article 227 Constitution of India read with Sec. 15(6) Haryana Rent Restriction Act for setting aside the order dtd. 8/5/2019, whereby mesne profit of the demised premises is fixed as Rs.22,000.00 p.m. against the agreed rent of Rs.12,500.00 p.m.