H.P. KHADI AASHRAM Vs. GURCHARAN SHARMA

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, order dtd. 6/6/2023, passed by learned Rent Controller, Theog, District Shimla, H.P. in CMA CIS Registration No.89 of 2023 in Rent Petition No. 10-2 of 2013 has been assailed.

(3.) Petitioner herein is the tenant/respondent in proceedings for eviction initiated by the respondent/landlord before the learned Rent Controller.