ASHOK KUMAR Vs. HOTEL ZODIAC PRIVATE LIMITED

JUDGEMENT

(1.) Both the present petitions under Article 227 of the Constitution of India impugn the orders dtd. 5/12/2019 passed by the Additional Rent Controller (ARC) Tis Hazari Courts, in eviction petitions no. E- 64/2019 and E-65/2019 whereby the documents sought to be filed by the petitioners/tenant along with his rejoinder to the leave to defend application have been returned back to petitioners/tenant.

(2.) The brief facts leading to filing of the present petitions are:

(3.) Upon objection taken by the respondent/landlord to the filing of documents along with the rejoinder, the ARC vide the impugned orders, has partially taken on record the rejoinder filed by the petitioners/tenant and the documents filed in support of the rejoinder were returned back to the petitioners/tenant.