REGENT COMPUTRONICS PVT. LTD.

SANJAY MEHRA Appellant

V/S

SUNIL MALHOTRA Respondents

Referred Judgements :-

JEEVAN KUMAR KHANNA V. AJUDHIA PERSHAD MURGAI [REFERRED TO]
SITA NAGPAL V. VINOD KUMAR NIJHAWAN [REFERRED TO]
PRAHLAD SINGH REKHI V. BHAWANI DEVI [REFERRED TO]
MATTULAL VS. RADHE LAL [REFERRED TO]
VINOD KUMAR CHOWDHRY VS. NARAIN DEVI TANEJA [REFERRED TO]
DEVI DASS VS. MOHAN LAL [REFERRED TO]
MAJOR D N SOOD VS. SHANTI DEVI [REFERRED TO]
RAHABHAR PRODUCTIONS PVT LIMITED VS. RAJENDRA K TANDON [REFERRED TO]
KAMAL TANAN VS. M L VASISHTA [REFERRED TO]
MOHAMMAD YUSUF VS. SHARIFUDDIN [REFERRED TO]
MANOJ KUMAR VS. BIHARI LAL [REFERRED TO]
N R NARAYAN SWAMY VS. B FRANCIS JAGAN [REFERRED TO]
SUSHILA DEVI VS. A C JAIN [REFERRED TO]
MILK FOOD LIMITED VS. KIRAN KHANNA [REFERRED TO]
RAJINDER PRESHAD VS. NATHU RAM [REFERRED TO]
JAGDISH CHANDER GULATI VS. KANTA DEVI [REFERRED TO]
SATYA MALHOTRA VS. MOHINDER SINGH ARORA [REFERRED TO]
R S BAKSHI VS. H K MALHARI [REFERRED TO]
M L GUPTA VS. KRIPAL SINGH [REFERRED TO]
BHARAT BHUSHAN VIJ VS. ARTI TECKCHANDANI [REFERRED TO]
KRISHAN KUMAR GUPTA VS. SWADESH BHUSHAN GUPTA [REFERRED TO]
A K NAYAR VS. MAHESH PRASAD [REFERRED TO]
RAJ MOHAN KRISHNA VS. SECOND ADDITIONAL DISTRICT JUDGE [REFERRED TO]
GAJPAT SINGH VS. SUDHAN [REFERRED TO]

JUDGEMENT

(1.) An order dated 3rd December 2009 passed by the learned Additional Rent Controller ('ARC') in Eviction Petition No. 26 of 2008 granting leave to the Respondents/tenants to defend the Eviction Petition preferred by the Petitioners under Section 14 (1)(e) of the Delhi Rent Control Act, 1958 ('DRCA') is challenged by the Petitioners/landlords by way of the present petition under Article 227 of the Constitution. Background facts

(2.) The tenanted premises, which forms part of the property at 34 Hanuman Road, New Delhi, was let out to Diwan Hukam Chand Sahni, the Predecessor-in-interest of the Respondents/tenants by Shri R.S.Devi Dayal Mehra, the grandfather of Petitioner No.1 and father of Petitioner No.2 by way of a lease deed dated 23rd August 1941. The tenanted premises include three servant quarters and one garage. It appears that Shri Krishan Lal Malhotra and others came to occupy the tenanted premises as tenants and sometime in 1942 Shri Devi Dayal Mehra instituted proceedings in the court of the learned ARC against the extension of the tenancy for a period of 12 months from 1st August 1942. This application was rejected by an order dated 22nd November 1942 of the learned ARC.

(3.) On 10th August 1943 the learned ARC passed an order disallowing the objections raised by Shri Devi Dayal Mehra to the extension of the tenancy by a further period of one year on the ground that he was not satisfied that the tenanted premises was required by the landlord bonafide for occupation by himself and the members of his family. This order was affirmed by the order dated 28th October 1943 of the learned Chief Commissioner of Delhi ('the Appellate Authority'). Eviction proceedings till 1970

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SANJAY MEHRA Vs. SUNIL MALHOTRA

Referred Judgements :-

JUDGEMENT

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