KHADI GRAMODYOG BHAWAN Vs. SATVINDER KAUR

JUDGEMENT

(1.) The petitioner has assailed order dtd. 11/4/2023, passed by the learned Additional Rent Controller, Patiala House Courts, New Delhi in RC/ARC No. 34/2021, whereby application of the petitioner/tenant seeking leave to contest the eviction under Sec. 14(1)(e) read with Sec. 25B of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') was dismissed and consequently, eviction order in favour of the present respondents/landlords, was passed in respect of a portion admeasuring 300 sq. yards comprising of 04 rooms, 02 bathrooms, 01 kitchen, 01 garage and open space of the premises situated at 1/124, Janpath Lane, New Delhi-110001 (hereinafter referred to as 'the subject premises') as depicted in the site plan. On notice, the respondents/landlords entered appearance through counsel. I heard learned counsel for both sides.

(2.) Briefly stated, the factual matrix set up by the petitioner/tenant is as follows.

(3.) On the other hand, the factual matrix set up on behalf of the present respondents/landlords is as follows.