MOTI RAM Vs. BALWINDER KAUR

JUDGEMENT

(1.) NOTICE of the C.M. to the non-applicant (petitioner).

(2.) MR . Sandeep Punchhi, Advocate, for the petitioner, accepts notice.

(3.) IN view of the law laid down by the Supreme Court and also the submissions of both the counsel, this case is remanded back to the Rent Controller for re-assessment of the rent which is in dispute in the case, in the light of the observations of the Supreme Court in Rakesh Wadhawan's case (supra).