KURIAN,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant approached the Rent Controller, Solan in Rent Petition No.50/2 of 2001 seeking ejectment of the respondent. The Rent Controller, Solan allowed the petition. The respondent approached the Appellate Authority. The Appellate Authority reversed the order passed by the Rent Controller and allowed the appeal. The order of the Appellate Authority has been upheld by the High Court.;