MAHARAJ SINGH Vs. SATBIR SINGH

JUDGEMENT

(1.) BY way of the present petition under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act"), the petitioner has assailed the order dated 19th October, 2012 whereby the leave to defend application filed by the petitioner was dismissed for the reason that the same was not filed within the stipulated period prescribed under the Act.

(2.) THE respondent had filed an eviction petition, being E -81/2012, North East Karkarduma Courts, Delhi, against the petitioner under Section 14(1)(e) of the Act with regard to tenanted premises, double shutter shop on ground floor bearing No. 1226 -E, Ground Floor, Khasra No.396, 100 Foota Road, Babarpur, Shahadara, Delhi.

(3.) IT is the admitted position that the application for leave to defend filed by the respondent on 17th May, 2012. As per petitioner, it was filed within the statutory period of limitation.