KAILASH RAM GUPTA Vs. MANOJ

JUDGEMENT

(1.) The present Petition seeks to challenge an order dtd. 5/6/2024 [hereinafter referred to as "Impugned Order"] passed by the learned ACJ/CCJ/ARC-02, Central District, Tis Hazari Courts, Delhi. By the Impugned Order, the Leave to Defend/Contest Application filed by the Petitioner/tenant has been dismissed with respect to the premises i.e., property bearing no.9353- 54. Gali Dor Wali, Tokri Wala, Azad Market, Delhi-110006 as set out in the site plan annexed with the Eviction Petition [hereinafter referred to as "subject premises"].

(2.) By the Impugned Order, the learned Trial Court has found that the Petitioner/tenant has failed to raise any triable issue in the matter.

(3.) Learned Counsel for the Petitioner/tenant has made only one submission. It is submitted that on the aspect of availability of alternate suitable accommodation, the learned Trial Court has been in error. Relying of the Leave to Defend/Contest Application, learned Counsel for the Petitioner/tenant submits that there are 7 rooms available on the ground floor and several rooms on the first floor, and that there is no bonafide need for the subject premises. No other challenge has been raised by the learned Counsel for the Petitioner/tenant to the Impugned Order.