SHRI S.N. SHARMA Vs. SHRI KAMAL SONI

JUDGEMENT

(1.) Shri S.N. Sharma has filed this revision petition against the order of the learned Rent Controller, dated 19th October, 1976, by which it was ordered that proceedings be taken ex-parte against the petitioner.

(2.) Mr. Kamal Dev Soni, respondent; has appeared in person and has argued the case.

(3.) After hearing the learned counsel for the petitioner and the respondent in person, I find that this petition deserves to be allowed.