INDIRAA BHASIN Vs. ASHWINI GUPTA

JUDGEMENT

(1.) Petitioner/landlord impugns the order dated 03.07.2019 where by the leave to defend application filed by the respondent/tenant has been allowed and leave to defend the eviction petition has been granted.

(2.) Petitioner has filed subject eviction petition seeking eviction of the respondent from one shop on the ground floor at property bearing No. 3578-79, Netaji Subhash Marg, New Delhi under Section 14 (1)(e) of Delhi Rent Control Act on the ground of bona fide necessity.

(3.) The ground of eviction stated by the petitioner inter alia is that the eldest son of the petitioner has completed his Bachelor of Business Administration in International Business from Amity University. It is further stated that he is unemployed and wants to stand on his legs and he wants to do a consultancy business from the said premises and he has no other commercial space in Delhi in his own name and is entirely dependent on his mother for the purposes of accommodation.