(1.) This petition for revision is under the proviso to Sub-section 8 of Section 25 B of the Delhi Rent Control Act, 1958 (59 of 1958) (hereinafter referred to as the "Act") against the order of the Rent Controller, Delhi dated 31st July, 1980 dismissing the application filed by the petitioner-tenant for leave to contest the application for ejectment filed by the respondent-landlord on the grounds specified in clause (e) of the proviso to Sub-section I of Section 14 of the Act.
(2.) For a proper appreciation of the case of the parties it is necessary to deal with the pleadings and facts in detail.
(3.) An application for ejectment was filed by the respondent-landlord, Shri S.L. Sarna against Shri S.K. Arora (tenant) for ejectment on the ground of bonafide personal requirement under the aforesaid provision. Since the petition for ejectment was filed on the aforesaid ground the application for ejectment was dealt with under the summary procedure for trial for such applications provided for by Section 25 B.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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