MAHESH Vs. CHANDER PRAKASH RISHI

JUDGEMENT

(1.) The instant revision petition under Sec. 25-B (8) of the Delhi Rent Control Act, 1958 is directed against the Order dtd. 28/10/2021, passed by the learned Senior Civil Judge-cum-Rent Controller, South West District, Dwarka Courts, New Delhi, in R.C. No.19/2020, dismissing the application for leave to defend filed by the Petitioner herein (hereinafter referred to as 'the Tenant') and consequently evicting the Tenant from the property bearing Shop No.1133/1, Khasra No.52-53, Haibat Pura, Main Market, Najafgarh, New Delhi-110043 (hereinafter referred to as 'the tenanted premises').

(2.) Shorn of details, the facts leading to the instant petition are as under:-

(3.) Heard Mr. Rauf Rahim, learned counsel for the Petitioner/tenant, Mr. Tanmaya Mehta, learned counsel for the Respondent/landlord, and perused the material on record.