GURUDWARA SIRI GURU SINGH SABHA (REGD.) THROUGH SHRI AMARJEET SINGH Vs. S. DALVINDER SINGH & DR. A.K. GUPTA

JUDGEMENT

(1.) BOTH these revision petitions, which are being disposed of by this common order, are directed against the separate orders dated 14.09.2011 of Commercial Civil Judge -cum -Addl. Rent Controller (West), whereby the leave to defend applications filed by the respondents in the eviction petitions being E -110/11 and E -115/11, were allowed. The petitioner is a religious public institution running Gurudwara under the name of Gurudwara Siri Guru Singh Sabha, C -Block, Hari Nagar, New Delhi. The petitioner has some shops within the Gurudwara premises. The respondent Dr. A.K. Gupta is a tenant in respect of the shops No. 3 & 4, whereas respondent S. Dalvinder Singh is a tenant in respect of shop No. 2. Their eviction was sought by the petitioner on the ground of bona fide requirement of the tenanted premises for the purpose of expansion of laboratory for the general public. It was the petitioner's case that the petitioner Sabha wanted to expand the laboratory existing to the ground floor of the premises, for the convenience of the public, particularly, the old and the infirm. It was averred that they have no suitable space for the expansion of their dispensary as well as laboratory.

(2.) THE respondents filed the leave to defend applications, which were allowed by the separate orders of the ARC dated 14.09.2011. The petitioner has challenged those orders in the instant revision petitions.