ASHOK KUMAR Vs. PREMVATI

JUDGEMENT

(1.) CM.No.870/2002: Delay condoned. Application stands disposed of.

(2.) C.R.P. 399/2002 & CM.No.869/2002: CRP 399/2002 is directed against the judgment dated 6.10.2001 of the Additional Rent Controller, Delhi whereby the learned Additional Rent Controller has passed an eviction order in favour of the respondent herein under Section 14(1)(e) of the Delhi Rent Control Act.

(3.) Brief facts of the case as noted by the Additional Rent Controller are as follows:-