MOHD YASEEN Vs. DIWAN SINGH TOKAS

JUDGEMENT

(1.) C.M. No.19861/2014 (condonation of delay)

(2.) Exemption allowed subject to just exceptions.

(3.) This rent control revision petition is filed under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') impugning the judgment of the Rent Controller dated 21.2.2014 by which the Rent Controller has dismissed the leave to defend application filed by the petitioner/tenant and has decreed the bonafide necessity eviction petition filed under Section 14(1)(e) of the Act with respect to the tenanted premises being one room/shop at ground floor no.241, property no.211-D/1, M/s S.K. Steel Works, Munirka Village, New Delhi.