FAQIR CHAND @ FAQIRA Vs. PADMA DEVI

JUDGEMENT

(1.) The petitioner (tenant in the suit) has filed the present petition under Section 25B(8) of Delhi Rent Control Act challenging the impugned order dated 8th July, 2013 whereby the eviction order was passed against the petitioner in the petition filed under Section 14(1)(e) of the Act to vacate the tenanted premises i.e. one shop in property bearing No.WZ-16, Shadipur, Main Bazar, District Karol Bagh, Ward No.96, New Delhi, as shown in red in the site plan filed by the respondent. Six months' time was granted to the petitioner to vacate the said premises.

(2.) When the present petition was listed first time on 13th September, 2013, the following order was passed:

(3.) Since the undertaking was not filed in view of the above said order, the matter was renotified for 27th September, 2013. On the said date, a statement was made by the learned counsel for the petitioner that his client was not agreeable to file the undertaking despite the fact that earlier he was agreeable to vacate the premises if one year's time is extended from the date of eviction order dated 8th July, 2013. Left with no option, the matter was heard on merit.