RAVINDER SURI Vs. DAYAWATI

JUDGEMENT

(1.) Eviction Petition E-155/2014 (New No. 77604/2016) was instituted by the respondent Dayawati against the petitioners, before the learned Additional Rent Controller ('the learned ARC') seeking eviction of the petitioners from Shop No. 203, Ground Floor, Chawri Bazar, Delhi-110006 ('the tenanted premises', hereinafter), under clause (e) of the proviso to Sec. 14(1)* [1] (hereinafter referred to as -Sec. 14(1)(e)') of the Delhi Rent Control Act, 1958 ('the DRC Act'). The respondent pleaded, in the said petition, that she required the tenanted premises for her two sons and three grandsons.

(2.) On 4/8/2018, the respondent filed an application, before the learned ARC, seeking leave to withdraw E-155/2014, stating that she was -no more interested to continue the petition'. Accordingly, vide order dtd. 7/8/2018, E-155/2014 was dismissed as withdrawn.

(3.) 15 days thereafter, on 20/8/2018, the respondent filed Eviction Petition E-724/18 (from which the present proceedings emanate), praying for eviction of the petitioners from the tenanted premises, claiming that that the tenanted premises were required by her daughters-in-law to run a boutique.