CHARANJEET SINGH Vs. VIVEK JAIN

JUDGEMENT

(1.) By way of this petition, brought under proviso to Sec. 25B(8) of the Delhi Rent Control Act, the petitioner/tenant has assailed order dtd. 23/9/2019 passed by the learned Additional Rent Controller, whereby application of the petitioner/tenant for leave to contest the petition under Sec. 14(1)(e) of the Act was dismissed and consequently eviction order was passed in respect of mezzanine floor admeasuring 12 feet length x 9 feet width in front and 12 feet width in rear and having a sliced cabin with area 12 feet x 5 feet in the rear partitioned by a brick wall together with the common use of the staircase up to mezzanine floor (hereinafter referred to as "the subject premises") forming part of the larger premises bearing property No. 33A/1, Swadeshi Market, Sadar Bazar, Delhi. On notice of this petition, the respondent/landlord entered appearance through counsel. I heard learned counsel for both sides.

(2.) Briefly stated, circumstances relevant for the present purposes are as follows.

(3.) Hence, the present petition.