MOHD IRFAN Vs. SHAINA AFTAB

JUDGEMENT

(1.) By way of this petition brought under the proviso to Sec. 25B(8) of the Delhi Rent Control Act (hereinafter referred to as "the Act"), the petitioner/tenant has assailed order dtd. 10/4/2023 of the learned Rent Controller, Karkardooma, Delhi in RC/ARC No. 153/2016 whereby his application seeking leave to contest in the eviction proceedings under Sec. 14(1)(e) of the Act was dismissed and consequently an eviction order in respect of shops No. 4 & 5 (hereinafter referred to as "the subject premises"), situated on the ground floor of the larger premises bearing No. 318-319/4-5, New No. 12A/102/D, Maujpur, Gali 1, Shahdara, Delhi was passed. On service of notice, the respondent/landlord entered appearance through counsel. I heard learned counsel for both sides.

(2.) At the outset, for convenience, the relevant part of order dtd. 24/1/2024 passed in this case is extracted below:

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