GANPAT RAI Vs. RAJIV GARG

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 23.06.2020 whereby the application of the petitioner under Order IX Rule 13 CPC has been dismissed.

(3.) Respondent had filed the subject eviction petition under Section 14(1)(e) of the Delhi Rent Control Act. Petitioner was proceeded ex parte by order dated 19.07.2011 and finally an eviction order was passed. Subsequently petitioner came to know about the eviction order when he was disposed in execution proceedings and filed the application under Order IX Rule 13 CPC.