MADHU GUPTA Vs. MUKESH BANSAL

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order dated 23.04.2015 by virtue of which the petitioner's leave to defend has been rejected and an eviction order has been passed in respect of a shop more particularly shown in red in the site plan annexed to the eviction petition.

(2.) I have heard the learned counsel for the petitioner and Mr. Pattjoshi, the learned senior counsel for the respondent-landlord. I have also gone through the record.

(3.) Before dealing with the submissions of the leaned counsel for the parties, it may be pertinent here to give brief background of the case.