RAMESH KUMAR Vs. YOGINDER SINGH VERMA

JUDGEMENT

(1.) This petition under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') impugns the judgment of the Additional Rent Controller dated 23.8.2013 by which the leave to defend application filed by the petitioner/tenant has been dismissed and the bonafide necessity eviction petition filed under Section 14(1)(e) of the Act has been decreed with respect to shop no.3 in property no.1540/109, Tota Ram Bazar, Tri Nagar, Delhi.

(2.) At the outset, I may note that on behalf of the petitioner/tenant adjournment was prayed for, but the adjournment was vehemently opposed by the respondent/landlord as the petitioner/tenant is enjoying the benefit of interim order dated 03.3.2014 staying the eviction of the petitioner/tenant from the tenanted premises. I have therefore heard the counsel for the respondent and after perusing the record, I am proceeding to dispose of the petition on merits.

(3.) Also, I would like to note at the outset that there were a total of three connected petitions and out of these three, two connected petitions have been disposed of today in terms of a consent order whereby the petitioners/tenants in those cases have been granted time to vacate the suit/tenanted premises on or before 30.9.2015. The impugned judgments passed in those cases are identical to the judgment which is challenged by means of the present rent control revision petition.