KIRAN DUTTA Vs. MOTI MAHAL DELUX-II

JUDGEMENT

(1.) This petition impugns an order of 31.1.2014, which reads as under:-

(2.) The grievance of the petitioners is that the eviction petition filed under section 14(1) (a) should be treated as a petition under section 14(1) (e) and the summary procedure prescribed under Section 25B of the Delhi Rent Control Act, 1958 (the 'Act') be applied for disposal of the petition made under the ground of bona fide need. Counsel for the petitioners states that the summons were issued in the said eviction petition on 8.8.2013 and for 12.9.2013.

(3.) A leave to defend application was filed within time: on 4.9.2013. An objection was taken that such a composite petition under the aforesaid two provisions was not maintainable. In reply to the said application, the landlord contended:-