VINEET GARG Vs. DHIRENDER SHARMA

JUDGEMENT

(1.) The order, dtd. 2/11/2021, passed by the learned Senior Civil Judge/the learned Rent Controller ("the learned RC") in RC ARC 29/16 (Dhirender Sharma v. Vinit Garg), from which the present proceeding emanates, adjudicates an application filed by the petitioner (who was the respondent in the proceedings before the learned RC) seeking permission to carry out repairs in the premises forming subject matter of the said proceedings.

(2.) RC ARC 29/16 is an eviction petition which was instituted by the respondent against the petitioner under Clause (e) of the proviso to Sec. 14(1) of the Delhi Rent Control Act, 1958 (the "DRC Act"), read with Sec. 25-B thereof. Leave to defend was granted on 25/7/2017.

(3.) Thereafter, the petitioner, as the respondent before the learned RC, moved an application under Sec. 151 of the Code of Civil Procedure, 1908 (CPC) seeking permission to carry out repairs in the premises forming subject matter of the proceedings which, according to him, were in a dilapidated condition. The petitioner attributed blame on the respondent for having failed to keep the premises in good shape. The petitioner, in its application, sought grant of permission to carry out repairs in the aforesaid premises, along with certain other incidental interim reliefs which were not pressed before the learned RC.