NARESH KUMAR BANSAL Vs. DEVENDER KUMAR SHARMA

JUDGEMENT

(1.) The petitioner has invoked the power vested in this Court under Article 227 of the Constitution of India with a prayer that the eviction order dated 15th January, 2015 being passed by learned ARC-1 (Central) without service of notice on the petitioner may be set aside. Prayer has also been made to set aside order dated 08th July, 2015 whereby the application seeking recalling of order dated 15th January, 2015 has been dismissed.

(2.) Before dealing with the grounds of challenge, the sequence of events leading to passing of impugned orders has to be recorded.

(3.) Eviction petition No.248/14 under Section 14(1)(e) Delhi Rent Control Act, 1958 was filed by Sh. Devender Kumar Sharma the landlord/respondent herein against Sh. Naresh Kumar Bansal, petitioner/tenant seeking eviction from shop bearing no.365 to 372, Ground Floor, Naya Bans, Khari Baoli, Delhi.