GIRISH KAPOOR Vs. ROOP KISHORE RASTOGI

JUDGEMENT

(1.) Petitioners are defending an eviction petition filed under Sec. 14(1) (a) and (b) of Delhi Rent Control Act, 1958.

(2.) They are aggrieved by order dtd. 18/9/2024 whereby their right to lead evidence has been closed.

(3.) The impugned order records that though the affidavits of the concerned witnesses had been submitted but none of them were present and keeping in mind that the above opportunity to lead evidence was last and final, respondents' evidence was directed to be closed.