GURJINDER SINGH Vs. S. GURBIR SINGH

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order/judgment dated 1st April, 2021 passed by the District Judge, Commercial Court-02, West District, Tis Hazari Courts, Delhi, in CS (COMM.) No.574/2019, whereby the application filed by the respondent/plaintiff landlord under Order XIII-A of the Code of Civil Procedure, 1908 (CPC) has been allowed, a summary judgment for eviction has been passed against the petitioner/defendant tenant in respect of premises no. K-86, Ground Floor, Sham Nagar, Khyala Road, New Delhi-110018, and the petitioner/defendant tenant was directed to hand over peaceful and vacant possession of the said premises to the respondent/plaintiff landlord within one month from the date of the said impugned order.