ELLAR TRADERS Vs. MCD

JUDGEMENT

(1.) THE petitioner is a partnership firm in occupation of a commercial premises bearing No. 476, Esplanade Road, Delhi, measuring 15" " 41" (premises for short). Rattan Chand Jwala Nath Trust, the respondent no.2 is the landlord of the premises.

(2.) THE petitioners have been in occupation of the aforesaid premises since 1986-87 and were earlier carrying on the business of retailing of cycle spare parts. The petitioner is registered under the Shops and Establishments Act, 1954, for which a certificate was issued on 20th March, 1987.On 16th August, 2000, the respondent No.1, MCD had issued a license to the petitioner for carrying on the trade of sale of cycle spare parts in the premises.

(3.) IN the counter affidavit filed by the respondent, MCD, the said reasons have been reiterated.