H.S. BAJAJ Vs. SATISH CHOPRA

JUDGEMENT

(1.) This petition has been filed by the Petitioners, landlords aggrieved by the order dtd. 22/2/2019 passed by the Rent Controller, West, Tis Hazari Courts, Delhi ("Trial Court'), whereby, the Respondent, tenant's application seeking leave to defend has been allowed ("impugned order') and the tenant has been granted liberty to file his written statement.

(2.) The Petitioners filed an eviction petition on the ground of bona fide requirement under Sec. 14 (1)(e) read with Sec. 25-B of the Delhi Rent Control Act, 1958 ("DRC Act') seeking eviction of the Respondent from Shop bearing private No. 2 at Ground Floor of Property No. 4/55, Double Storey, Tilak Nagar, New Delhi-110018 ("tenanted premises').

(3.) The Respondent, tenant filed his application seeking leave to defend, wherein, he disputed that the Petitioners have any bona fide need of the tenanted premises.