IQBAL AHMED Vs. SYED KAUSAR ALI

JUDGEMENT

(1.) EVICTION Petition No.281/2010 was filed against the present petitioner by the respondents seeking his eviction from Premises No.1681 (entire ground floor), Gali Shaban, Mohalla Rodgran, Lal Kuan, Delhi-110006. The petitioner filed application seeking leave to defend on the various grounds mentioned in the application.

(2.) BY impugned order dated 23.04.2012, while dismissing the application seeking leave to defend, the eviction order was passed against the petitioner in respect of the premises shown red in the site plan Ex.C-1 clarifying that eviction order shall not become executable before expiry of six months from the date of order.

(3.) ON 27.07.2012, when the petition came up for hearing before this Court, Mr.Rajat Aneja, Advocate for the petitioner sought time from the Court to seek instructions and as prayed, it was re-notified for 31.07.2012.