AMAN GUPTA Vs. ASHOK KUMAR SARNA

JUDGEMENT

(1.) THIS is a contempt petition filed by the petitioner against the respondent on account of the alleged wilful disobedience of the order passed by the court on 2.4.2013 by virtue of which the revision petition of the respondent was treated as disposed of by granting one year's time to the respondent to vacate the premises till 3.4.2014.

(2.) BRIEFLY stated that facts of the case are that the present petitioner had filed an eviction petition against the respondent in respect ground floor of the shop bearing No.1565/30, Naiwala, Karol Bagh, New Delhi - 110005. The respondent herein was using the said tenanted premises for the purpose of running motor parts shop in the name and style of Sarna Motors of which he was stated to be the sole proprietor.

(3.) VIDE order dated 6.9.2012, the learned Rent Controller passed an order of eviction against the respondent after rejecting the leave to defend filed by him. It may be pertinent here to mention that when the notice of the eviction petition was issued to the respondent, he was served through his brother Pradeep Kumar, on the same address where the respondent was residing. Pradeep Kumar is alleged to be running the shop of motor parts only in the premises in question.