AMAR PHOTO STUDIO Vs. NIRANJAN DAS ARORA

JUDGEMENT

(1.) On 14.7.2014, this Court passed the following order:-

(2.) This order was passed because the impugned order dated 22.11.2013 which was challenged in this case, had decreed the bonafide necessity eviction petition filed under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (in short 'the DRC Act') by non consideration of the leave to defend application filed by the petitioner/tenant by the Additional Rent Controller because of non-pursuing of the same by the petitioner/tenant and also not supplying the copy of the said leave to defend application to the petitioner before the court below i.e the landlord in spite of repeated orders.

(3.) The order which was impugned in this petition is the order dated 22.11.2013, and which order reads as under:-