MAHALAXMI HARDWARE Vs. NEETU GUPTA

JUDGEMENT

(1.) Petitioner is defending an eviction petition which has been filed on the ground of bona fide requirement under Sec. 14(1)(e) of Delhi Rent Control Act, 1958.

(2.) As per learned counsel for respondent, who appears on advance notice, the case is fixed for final arguments before the learned Controller tomorrow itself whereas according to petitioner, it is at the stage of RE.

(3.) The grievance of the petitioner in the present petition is with respect to dismissal of its application moved under Sec. 151 CPC.