(1.) Leave granted.
(2.) These appeals, except one where leave to defend was granted, have been filed against the judgment of Delhi High Court dismissing the Rent Control Revisions filed by the appellants in which the order passed by the Rent Controller rejecting the application filed by the appellants-tenants seeking leave to defend in a petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 have been challenged.
(3.) The appellants are tenants occupying nonresidential buildings for whose eviction petitions have been filed by the landlord on the ground of bonafide need of landlord. The appellants at the very outset challenge the maintainability of eviction petitions filed by the landlord under 14(1)(e) on the ground of bonafide need. The facts are being taken from C.A.No.3793 of 2016 (Vinod Kumar vs. Ashok Kumar Gandhi) for considering the issues which have been raised by the learned counsel for the appellant at the very beginning of the submission.
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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