DEPARTMENT OF POSTS Vs. SURINDER BABU JAIN

JUDGEMENT

(1.) Aggrieved by order dtd. 23/11/2017 passed by the learned Additional Rent Controller, Tis Hazari Courts in Case No. E-726/2017 rejecting the leave to defend application filed by the Petitioner herein (hereinafter referred to as 'the Tenant') and resultantly allowing the eviction petition filed by the Respondent herein (hereinafter referred to as 'the Land-lord'). The Tenant has come up to this Court by filing the instant revision petition.

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

(3.) Heard Ms. Anju Gupta, Learned Counsel appearing for the Petitioner/Tenant, Mr. Ajay Gupta, learned Counsel appearing for the Respondent/Land-lord, and perused the material on record.