JAI RANI Vs. RAKESH KUMAR GUPTA

JUDGEMENT

(1.) CM APPL.664/2006 (u/s 5 of the Limitation Act) Delay condoned. Application disposed of.

(2.) CM APPL. 663/2006 Heard counsel. Cause shown is sufficient. RC.S.A.4/1999 and CM APPL.Nos.199/1999 and 3400/1999 are restored to their original file and number. Application is allowed and disposed of. RC.S.A.4/1999 and CM APPL.199/1999 and 3400/1999

(3.) This appeal seeks to challenge the judgment dated 18.5.1998 passed by the Additional Rent Control Tribunal, Delhi in RCA No. 436/1991, whereby the learned Tribunal has dismissed the appeal holding that there was no infirmity in the judgment under challenge, which appeal was filed against the judgment dated 16.5.1991 passed by the Additional Rent Controller, whereby the learned Controller has allowed the eviction petition of the respondents filed under clause (a) of the provisions of Section 14(1) of the Delhi Rent Control Act (for short "the Act") by giving benefit of Section 14(2) of the Act and also passed eviction order in favour of the respondents under clause (e) of the proviso to Section 14(1) of the Act in respect of tenanted premises being two rooms, one store, a kitchen, verandah, latrine, bath and open courtyard in property No. F 10, Dilshad Garden, Shahdara, Delhi