SURINDER SINGH Vs. GURMEET KAUR

JUDGEMENT

(1.) THE petitioner has filed the above mentioned civil revision under Section 25(B)(8) of Delhi Rent Control Act, 1958 challenging the order dated 5th February, 2011 passed by the ARC/ACJ/West Tis Hazari Courts, Delhi, by which the application for leave to defend filed by the petitioner/tenant was dismissed. Notice of the present petition was issued on 12th July, 2011 and in the

(2.) INTERIM the execution of the eviction order was stayed. It appears that the respondent filed two applications, being CM No.20144/2011 for fixing rent at the current market value and being CM No.12835/2012 under Section 151 CPC for vacation of the ex -parte stay order dated 12th July, 2011. When the matter was listed before Court on 4th September, 2013 an

(3.) WHILE going through the case, it appears that the petitioner has not filed the copies of the eviction petition, the application for leave to defend, its reply and rejoinder. Copy of the site plan has also not been filed by the petitioner. In order to satisfy myself, it is necessary to call for the trial court record to decide the matter finally as it is felt that the pleadings in the application for leave to defend for eviction are necessary. In the meanwhile, the pending applications filed by the respondent are being disposed of.