PYARE LAL JAIPURIA Vs. ASHOK KUMAR BHALLA

JUDGEMENT

(1.) RC. S.A. 206 of 1988 is directed against order dated 17.9.1988 passed by the Rent Control Tribunal (for short 'the Tribunal') in R.C.A. No. 422, whereby the learned Tribunal, while adjudicating upon an order dated 17.9.1988 passed by the Additional Rent Controller dismissing the objections filed by the appellant, has concurred with the same thereby dismissing the appeal.

(2.) Brief facts of the case, as have been noted by the Tribunal, are -

(3.) Counsel for the petitioner submits that a composite order of eviction under Section 14(1)(a) of the Delhi Rent Control Act, 1958 (for short 'the Act') passed by the Rent Controller is a nullity at law, as has been held by the High Court in B.R. Mehta vs. Smt. Atma Devi 37 (1989) DLT 416. Consequently, the decree could not be executed as the petitioner would have had no right to seek extension of time under Section 15(7) of the Act.