MADHURBHASHANI Vs. RANJIT SINGH

JUDGEMENT

(1.) By way of the present revision petitions filed under sec. 25B(8) of the Delhi Rent Control Act 1958 ('DRC Act') read with sec. 115 of the Code of Civil Procedure 1908 ('CPC'), the petitioners challenge similar but separate judgments dtd. 25/7/2013 passed by the learned Additional Rent Controller, Dwarka Courts, New Delhi ('ARC').

(2.) Notice on these petitions was issued on 26/2/2014 and 12/3/2014 respectively. Written submissions dtd. 26/2/2025 have been filed by the petitioners in both the petitions. Written submissions dtd. 1/3/2025 and 28/2/2025 have also been filed by the respondents in RC. REV. No. 95/2014 and RC. REV. No. 112/2014 respectively. No reply has been filed in either of the petitions.

(3.) The court has heard Ms. Devna Soni, learned counsel appearing for the petitioners; as well as Mr. S.C. Singhal, learned counsel appearing for the respondent in RC. REV. No. 95/2014 and Mr. Sajan Kr. Singh, learned counsel appearing for the respondent in RC. REV. No. 112/2014, at length.