AJIT WALIA Vs. JAGDEEP BINEPAL

JUDGEMENT

(1.) This petition is directed against the order dated 1.9.1998 of the Additional Rent Controller, Delhi in petition no.134/95 whereby the learned Additional Rent Controller has dismissed the petition under Section 14(1)(e) r/w Sec.25-B of Delhi Rent Control Act.

(2.) When the matter came up for hearing today nobody appears on behalf of the respondent. The case of the petitioner in brief as has been set down in the judgment under challenge is as follows:-

(3.) The learned Additional Rent Controller formulated following four questions that require adjudication:-