DILPREET SINGH JUNEJA Vs. DHIRENDER GUPTA

JUDGEMENT

(1.) NOTICE of motion.

(2.) MR . Kunal Malwani, learned counsel, accepts notice on behalf of the respondent-landlord.

(3.) THIS revision petition is directed against the order dated 29.5.2009 passed by the Rent Controller, Chandigarh whereby the petitioner-tenants have been directed to tender provisional rent @ Rs. 6600/- per month with effect from 1.4.1997 along with interest @ 6% per annum, after adjusting the rent tendered by them @ Rs. 4880/- per month with effect from 1.4.1997 to 31.1.2006.