ANIL KUMAR Vs. PRAMOD SHARMA

JUDGEMENT

(1.) The instant Revision Petition has been filed against the Order dtd. 9/8/2019, passed by the learned ACJ-CCJ-ARC, Shahadara, Karkardooma Courts, Delhi, in ARC No.128/2018.

(2.) The facts leading to the instant revision petition, shorn of unnecessary details, are that an Eviction Petition had been filed by the Respondent herein under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958, in respect of a shop located on the ground floor of property bearing no. 9/668, Subhash Nagar, Gandhi Nagar, Delhi " 110031.

(3.) It is stated that in pursuance of the summons served on the Petitioner herein on 18/5/2018 after the filing of the said Eviction Petition, the Petitioner herein filed his application seeking leave to defend on 31/5/2018, i.e. within the prescribed period of 14 days, however, the affidavit filed alongside the application was unattested. Accordingly, time was granted to the Petitioner herein to the file attested affidavit within the period of limitation, but the same was not filed even till the next date of hearing in the Eviction Petition, i.e. 12/9/2018.