VED PRAKASH Vs. ACHINT KUMAR

JUDGEMENT

(1.) (ORAL) 1. This review petition along with application for stay are filed in respect of the order dated 25.07.2012 of this Court. Vide this order the petition filed by the petitioner under Article 227 of the Constitution against order dated 30.08.2011 of the learned District & Sessions Judge- cum-Rent Controller (RCT) dismissing the appeal filed against the order dated 07.02.2011 of Additional Rent Controller (ARC), was dismissed.

(2.) IN the petition that was filed by the respondent against the petitioner under Section 14(1)(a) read with Section 14(2) of the Delhi Rent Control Act (for short the 'Act'), the application under Order 7 Rule 11 CPC filed by the petitioner before the ARC, came to be dismissed as not maintainable by the ARC. The said order was carried in appeal before the RCT which was dismissed vide the impugned order. The order of the RCT was challenged in the instant petition which came to be dismissed by this Court on 25.07.2012.

(3.) IT has been stated that, that being so, no triable issue was involved in factual as well as legal aspect as has been observed by this Court in order dated 25.07.2012 and thus, the remand of the case to the Court of ARC was unwarranted. Predicated on these grounds, the petitioner has sought review of order of this Court dated 25.07.2012.