KURIAN,J. - (1.) Leave granted.
(2.) The tenants are the appellants, who are aggrieved by the reversal of the order passed by the Rent Controller. They have been running a small book shop in an irregularly shaped 33 sq. ft. premises in a two storeyed building at Nai Sarak, New Delhi.
(3.) During the pendency of the appeal before this Court, the parties have entered into a Memorandum of Settlement. The said Memorandum of Settlement dated 25.04.2018, duly signed by the parties and their respective counsel, is taken on record.;