SAURABH SUDHIR Vs. MUKESH KUMAR

JUDGEMENT

(1.) Petitioner impugns order dated 01.06.2019 whereby leave to defend the eviction petition has been granted to the respondent.

(2.) Petitioner had filed the subject eviction petition seeking eviction of the respondent from one shop forming part of property No.368, Subhash Market, Kotla Mubarakpur, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) The ground of eviction raised by the petitioner in the eviction petition is that the petitioner requires the tenanted shop to settle his wife who is a lab technician holding a degree of B.Sc (MLT-Medical Lab Technology) along with diploma and has experience of over four years in the field.