GARG TRADING CO. Vs. VIJAY MEHRA

JUDGEMENT

(1.) These are petitions seeking setting aside of the impugned judgment dtd. 4/7/2014 passed by the learned Additional Rent Controller - 1 ("ARC") (central), Tis Hazari Courts, Delhi whereby the learned ARC has dismissed the applications filed by the petitioners for leave to defend and the eviction petition filed by the respondents under Sec. 14 (1)(e) read with Sec. 25 B of the Delhi Rent Control Act, 1958 ("DRC") was allowed with respect of the tenanted premises bearing property No. 4082-87, Naya Bazar, Delhi-6 comprising of ground floor (four halls; one of the halls having been partitioned into seven portions), first floor (comprising of six rooms and two halls) and the second floor (comprising of seven rooms) ("tenanted premises").

(2.) The petitioners are also challenging the order dtd. 20/1/2015 whereby the learned ARC dismissed the review applications filed by the petitioners seeking review of the impugned judgment dtd. 4/7/2014.

(3.) In RC.REV. NO. 104/2015, the petitioner only challenges the impugned judgment dated 04. 07.2014 passed by the learned ARC wherein the leave to defend application filed by the petitioner has been rejected and an order of eviction has been passed in favor of the respondents with respect to the tenanted premises.