REGENT COMPUTRONICS PVT. LTD.

RAJESH KUMAR Appellant

V/S

SHIV CHARAN Respondents

Referred Judgements :-

HINDUSTAN PETROLEUM CORPORATION LTD. VS. DILBAHAR SINGH [REFERRED TO]
BUSCHING SCHMITZ PRIVATE LIMITED VS. P T MENGHANI [REFERRED TO]
KEWAL SINGH VS. LAJWANTI [REFERRED TO]
M M QUASIM VS. MANOHAR LAL SHARMA [REFERRED TO]
PRECISION STEEL AND ENGINEERING WORKS VS. PREM DEVA NIRANJAN DEVA TAYAL [REFERRED TO]
PRECISION STEEL AND ENGINEERING WORKS VS. PREM DEVA NIRANJAN DEVA TAYAL [REFERRED TO]
SHANTT SHARMA VS. VED PRABHA [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
INDERJEET KAUR VS. NIRPAL SINGH [REFERRED TO]
BALDEV SINGH BAJWA VS. MONISH SAINI [REFERRED TO]
RAMESH KUMAR AGGARWAL VS. RANI RAVINDRAN [REFERRED TO]
PRITHIPAL SINGH VS. SATPAL SINGH [REFERRED TO]
RAJENDRA KUMAR SHARMA VS. LEELA WATI [REFERRED TO]
RAMESH CHAND VS. UGANTI DEVI [REFERRED TO]
SARWAN DASS BANGE VS. RAM PRAKASH [REFERRED TO]

JUDGEMENT

(1.) C M Nos.32017-18/2017 (both for exemptions)

(2.) The applications are disposed of.

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 15th December, 2016 in E.No.26072/2016 of the Court of Additional Rent Controller (ARC) (West), Tis Hazari Courts, Delhi] of dismissal of the application filed by the petitioner / tenant for leave to defend the petition for eviction under Section 14(1)(e) of the Act filed by the respondent / landlord and the consequent order of eviction of the petitioner / tenant from Shop No.6 in property No.1624-25/913, Shiv Market, A-4, Paschim Vihar, New Delhi.

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RAJESH KUMAR Vs. SHIV CHARAN

Referred Judgements :-

JUDGEMENT

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