GIRDHAR TOLANI Vs. SATBHUSHAN ARORA

JUDGEMENT

(1.) The present Petition has been filed on behalf of the Petitioner/landlord impugning the order dtd. 28/5/2024 [hereinafter referred to as "Impugned Order"] passed by the learned SCJ-cum- RC (West), Tis Hazari Court, Delhi. By the Impugned Order, the Leave to Defend/Contest Application filed by the Respondent/tenant has been allowed and the matter has been posted for trial.

(2.) This Court on the last date of hearing after examining the Impugned Order dtd. 28/5/2024, had prima facie found the same to be erroneous The relevant extract of the order dtd. 30/1/2025 is set out below:

(3.) The Petitioner and the Respondent are physically present in the Court today.