ILASHREE NATH GUPTA Vs. KAMLA GUPTA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition has been filed challenging the impugned order dtd. 3/11/2022 passed by the ld. ARC (Central), Tis Hazari Courts, Delhi in RC ARC No.584/2017 titled "Kamla Gupta v. Nirmala Nath@Gupta", and seeks setting aside of the proceedings in the said eviction case, being RC ARC No.584/2017. By the impugned order, the ld. ARC has dismissed the Petitioner's application seeking permission to file fresh leave to defend under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter, "DRC Act").

(3.) The prayer in the present petition reads as under: