DEV RAJ Vs. SAROJ SINGHAL

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dated 04/10/2021 passed by the Rent Control Tribunal (RCT), Central, Tis Hazari Courts, Delhi in RCT No. 30191/2016, whereby the appeal filed on behalf of the petitioner (hereinafter referred to as the 'tenant ') against the order dated 07/10/2013 passed by the Additional Rent Controller (ARC) in Case No. E-159/13/1996, has been dismissed.

(2.) The counsel for the caveator/respondent no.6(ii) appears on caveat and therefore, submissions of both the counsels have been heard.

(3.) Brief facts as recorded in the orders of the ARC and RCT are set out hereinafter: