SANTOSH DHANKAR Vs. PRATIMA DEVI

JUDGEMENT

(1.) No one is present on behalf of the respondent despite second call. I have heard learned counsel for the petitioner.

(2.) The petitioner has filed the present petition under Section 25B(8) of the Rent Control Act against the order dated 5th March, 2012 whereby the respondent's application under Section 25 B of the Delhi Rent Control Act for leave to contest the eviction petition was allowed.

(3.) The brief facts of the case are that the petitioner filed an eviction petition against the respondent pleading therein that the petitioner is owner of the property No.10/27-B, Yogmaya Mandir, Ward No.1, Mehrauli, New Delhi, and the respondent is a tenant in respect of one room shown in red colour in the site plan and a common WC and bath room.