SURESH KUMAR VERMA Vs. KULWANT KAUR

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India read with Sec. 115 CPC seeking quashing of order dtd. 22/1/2021, whereby the Rent Controller has fixed the provisional rent to be paid by the petitioner/tenant and the order dtd. 17/1/2020, passed by the Rent Controller, whereby the application moved by the petitioner under Order 7 Rule 11 CPC for rejecting the rent petition, has been dismissed.

(2.) Notice of motion.

(3.) Mr. Sanjay Jangra, Advocate appearing for caveator accepts notice on behalf of the respondent.