REGENT COMPUTRONICS PVT. LTD.

MOHD SALEEM Appellant

V/S

Zaheer Ahmad Respondents

Referred Judgements :-

PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
DHANNALAL VS. KALAWATIBAI [REFERRED TO]
SAIT NAGJEE PURUSHOTHAM and CO LTD VS. VIMALABAI PRABHULAL [REFERRED TO]
UDAY SHANKAR UPADHYAY VS. NAVEEN MAHESHWARI [REFERRED TO]
SHAFIQUDDIN VS. MOHD. IBRAHIM [REFERRED TO]
ADARSH ELECTRICALS VS. DINESH DAYAL [REFERRED TO]
ANIL BAJAJ VS. VINOD AHUJA [REFERRED TO]
ABID-UL-ISLAM VS. INDER SAIN DUA [REFERRED TO]

JUDGEMENT

(1.) The present revision petition filed under sec. 25B(8) of the Delhi Rent Control Act, 1958 (the "DRC Act") assails the order/judgment dtd. 14/5/2015 passed by the court of Additional Rent Controller, North East District, Karkardooma Courts, Delhi (the "ARC") in eviction petition No. 31/2014, wherein the ARC had dismissed the leave to defend application filed by the petitioner and had allowed the eviction petition filed by the respondent.

(2.) The eviction petition was filed by the respondent on the following averments:

(3.) An application seeking leave to defend came to be filed by the petitioner wherein it was contended that:

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MOHD SALEEM Vs. ZAHEER AHMAD

Referred Judgements :-

JUDGEMENT

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