ASHOK KUMAR JAIN Vs. GURPREET SINGH

JUDGEMENT

(1.) Petitioner filed a petition seeking eviction of his tenant on the ground of bonafide requirement as provided under Sec. 14(1)(e) of the Delhi Rent Control Act, 1958.

(2.) The grievance in the present petition is very limited.

(3.) It is prayed that the learned Trial Court may be directed to conduct speedy trial.