SHINING BOOK DEPOT Vs. MEENAKSHI AGGARWAL

JUDGEMENT

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

(2.) Petitioner impugns order dated 02.03.2020 whereby the Rent Control Tribunal has allowed the appeal of the respondent under Section 38 of the Delhi Rent Control Act and passed an order of eviction under Section 14(1)(b) of the Delhi Rent Control Act, 1958 on the ground of sub letting.

(3.) Respondent had filed the subject petition seeking eviction of the petitioner from one shop on the ground floor bearing No.903, Main Bazar, Nai Sarak, Delhi being part of Property No.902-904, Main Bazar, Nai Sarak, Delhi-110006, more particularly as shown in red colour in the site plan annexed to the eviction petition.