CREATIVE TRAVELS PRIVATE LIMITED Vs. JOGINDER SINGH PALTA

JUDGEMENT

(1.) The applicants were the tenants of the premises bearing No. C-56, Anand Niketan, New Delhi which is owned by the respondent.

(2.) The rent of the premises was Rs.4,500.00 per month and a suit for possession was filed by the respondent in respect of the said house. A decree in the suit was passed by the Additional District Judge, Delhi in favour of the respondent on 4th February, 1992.

(3.) R.F.A. 167/1992 was filed challenging the decree. It appears that the applicants had also filed a writ petition challenging the validity of the amendment of the Delhi Rent Control Act and after the same was dismissed an Special Leave Petition was filed in the Supreme Court.