HARJIT SINGH SAHNI Vs. SIDHANT GUPTA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India emanates from the order dtd. 19/1/2022 passed by the Principal District and Sessions Judge (HQS), Rent Control Tribunal (Central) , Tis Hazari Courts, Delhi (hereinafter referred to as 'learned RCT') in RCT No.46 of 2020 titled as 'Harjit Singh Sahni vs Sidhant Gupta' whereby the learned RCT has dismissed an application filed by the petitioner under Sec. 38 of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'DRC Act'). The petitioner is the appellant and the respondent is also the respondent before the learned RCT.

(2.) A brief factual history is set out below:

(3.) The petitioner herein was a single tenant of the respondent/landlord carrying out a wholesale/retail business of motor parts under the name M/s Sahni Benz Pvt. Ltd at the suit shop bearing the address No.3887, Roshanara Road, Delhi admeasuring 340 square feet (hereinafter referred to as 'Suit Shop'). The respondent/landlord filed an eviction petition against the petitioner under Sec. 14 (1) (e) of the DRC Act on 16/12/2015, stating that he wishes to start his own business at the suit shop.