(1.) Focus in this appeal is on the exercise of the revisional power by the High Court of Delhi in its invocation of proviso to Sec. 25B(8) of the Delhi Rent Control Act, 1958 (for short "the Act").
(2.) Heard Mr. Amit Andley, learned counsel for the appellant and the respondent, party-in-person. We have perused all the documents filed along with written arguments.
(3.) Shri Haji Badrul Islam (since deceased) was the original owner of the two shops leased out to the respondent orally way back in the year 1970. The lease continued for decades. After the demise of the original landlord, his son Shri Sajid-Ul-Islam became the owner both by inheritance and by virtue of an award dtd. 11/3/1980. He too expired on 21/11/1986 and the appellant, who claims through the award and inheritance by operation of law, filed the eviction petition under Sec. 14(1)(e) read with Sec. 25B of the Act in the year 2014.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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