NITIN SHARMA Vs. SMT. RAJ RANI

JUDGEMENT

(1.) On the last date of hearing, the following order was passed:-

(2.) Counsel for the petitioner states that costs have not been paid in terms of the last order. There is also no representation for the respondent although it is 1.00 P.M. I have therefore heard the counsel for the petitioner and after perusing the record I am proceeding to decide the petition.

(3.) This petition under Sec. 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') is filed by the petitioner/landlord impugning the judgment of the Additional Rent Controller dated 1.2.2013 dismissing the bonafide necessity eviction petition filed under Sec. 14(1)(e) of the Act with respect to one shop in the tenancy of the respondent situated on the ground floor of property no.3172, Punjabi Basti, Subzi Mandi, Delhi as shown in red colour in the site plan filed with eviction petition.