ARTI Vs. RAJ KUMAR AGGARWAL & ANR

JUDGEMENT

(1.) This is a second appeal under Section 100 CPC read with Order 42 CPC against the judgment dated 17.10.2012 passed by the learned Additional District Judge.

(2.) Yesterday, the matter was argued by the learned counsel for the appellant and thereafter the learned counsel had very fairly stated that she is not pressing her appeal and she will confine her submissions only to the question of grant of time as the appellant was in occupation of the premises as a tenant since 1997. Accordingly, the matter was kept for today for the purpose of obtaining instructions as to how much time is sought by the appellant.

(3.) Today, the learned counsel for the appellant has started arguing all over again that a substantial question of law is involved inasmuch as the suit of the respondents being barred by Section 50 of the Delhi Rent Control Act, 1958.