SHIV RAM Vs. YOGESH MITTAL

JUDGEMENT

(1.) C.M. No. 9020/2014 (exemption)

(2.) EXEMPTION allowed subject to just exceptions.

(3.) THE facts of the case are that the petitioner is a tenant in a shop in property no. 383/11 -A, East Azad Nagar, (Krishna Nagar) Delhi -110051 as shown in red colour in the site plan attached with the eviction petition at a monthly rent of Rs. 166.37/ -. The suit property was purchased by the respondent/landlord on 28.7.1999. Respondent/landlord states that he is carrying on the business of a chemist/medical store from a shop in the adjoining property which has been taken on rent and which is insufficient because as per the new guidelines issued by the Drugs Department of the Government of NCT of Delhi at least an area of 108 sq. feet is required for renewal of the drug licence, and accordingly the two shops in the subject premises, of which one is with the petitioner/tenant are required so that the business of the chemist/medical store can be shifted to the two shops.