DINA NATH Vs. SH SUBHASH CHAND SAINI

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The prayer for eviction, under the remaining clauses of the proviso to Sec. 14(1) of the DRC Act was adjudicated by the learned ARC vide order dtd. 8/1/2021. The learned ARC rejected the prayer of the respondent for eviction of the petitioner under Clause (c) of the proviso to Sec. 14(1). However, the prayer for eviction of the petitioner under Clauses (a) and (b) of the proviso to Sec. 14(1) of the DRC Act was granted vide orders dtd. 8/1/2021 and 26/3/2021 respectively.