VINEET BABBAR Vs. KULJEET SINGH BINDRA

JUDGEMENT

(1.) The petitioner/ landlord Hereinafter referred to as "landlord" filed an Eviction Petition being RC/ ARC No.26126/ 2016 under Sec. 14(1)(e) read with Sec. 25(B) of the Delhi Rent Control Act, 1958 Hereinafter referred to as "DRC Act" against the respondent/ tenant Hereinafter referred to as "tenant" before the learned SCJ cum RC, (West District) Tis Hazari Courts, Delhi Hereinafter referred to as "learned ARC", seeking eviction from one shop at ground floor of property bearing no.17/ 41A, Tilak Nagar, New Delhi-110 018. Hereinafter referred to as "subject premises"

(2.) Since the application seeking leave to defend of the tenant was allowed by the learned ARC vide order dtd. 19/12/2018, based on the evidence led by both the parties and the arguments advanced by the learned counsels for both the parties, the learned ARC has proceeded to pass a judgment dtd. 16/10/2019 Hereinafter referred to as "impugned judgment" holding that there was no bona fide requirement for the subject premises by the landlord.

(3.) Hence, the present revision petition filed by the landlord seeking setting aside of the impugned judgment dtd. 16/10/2019 passed by the learned ARC.