R.K.KAINTH Vs. SWADESH KUMAR BHAGI

JUDGEMENT

(1.) This application has been filed by the respondent no.1 praying for a direction to the petitioner to pay market rent for the tenanted premises being shop at Ground Floor of property bearing No.S-22, Green Park (Main) Market, New Delhi, during the pendency of the present petition as user and occupation charges.

(2.) By an order dated 30.01.2020 passed by the learned Rent Controller (South District), Saket Courts, New Delhi in RC No.6140/2016, the petition filed by the respondents under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the 'Act') was allowed after a complete trial, directing the petitioner to evict from the tenanted premises.

(3.) The petitioner has challenged the said order by way of the present revision petition.