SUDERSHAN RANI @ POOJA MEHRA Vs. NIRMAL GUPTA

JUDGEMENT

(1.) C.M. No. 11934/2013.

(2.) THE present petition under Article 227 of the Constitution of India has been filed by the petitioner assailing the orders dated 22nd September, 2011 and 13th February, 2013. An eviction petition was filed by the respondent (petitioner therein) under Section 14(1)(b) & (j) of the Delhi Rent Control Act against the petitioner and Ms. Vandana Rani (respondent no. 2 therein) in respect of one shop in premises No. 99 -E, Kamla Nagar, Delhi -110007.

(3.) IT was contended that while the petitioner and Ms. Vandana Rani were earlier doing their business of a parlour in the name and style of M/s. Delilah Beauty Parlour, after the premises were sublet, Ms. Pooja Mehra was carrying out the business of the beauty parlour in the name and style of M/s. Sargam Beauty Parlour.