KHANNA JEWELLERS Vs. KAPIL TANDON

JUDGEMENT

(1.) Rc.Rev. 599/2018 and CM APPLN. 52211/2018, 52213/2018, 13763/2019, 14710/2019, 22274/2019, 29718/2019, 13291/2020, 15856/2020, 15858/2020 and 18719-20/2020 and RC.REV. 129/2020

(2.) Petitioner in RC.REV. 129/2020 (i.e. Respondent No. 2 in the Eviction Petition) is a co-owner of the subject property and impugns order dated 09.07.2018 passed by the Rent Controller to the limited extent that the Tenant has been directed to deliver possession of the tenanted premises exclusively to Respondent No. 2 and 3 (i.e. the EVICTION PETITIONERS).

(3.) For the sake of convenience Petitioner in RC.REV. 599/2018 (also the Respondent No. 1 in RC.REV. 129/2020) shall be referred to as the TENANT. Petitioner in RC.REV. 129/2020 (also the Respondent No. 3 in RC.REV. 599/2018) shall be referred to as the CO-OWNER. Respondent No. 1 and 2 in RC.REV. 599/2018 (also the Respondent No. 2 and 3 in RC.REV. 129/2020) shall be referred to as the EVICTION PETITIONERS.