VIJAY KUMAR Vs. NAFIS UL ARFIN

JUDGEMENT

(1.) CM No. 19553/2017 (for restoration of petition dismissed in default on 28th April, 2017) For the reasons stated, the application is allowed and the petition is restored to its original position.

(2.) The application is disposed of. RC.REV. 451/2016 & CM No.23308/2017 (of petitioner u/S 151 CPC)

(3.) This Rent Control Revision Petition under Section 25-B(8) of the Delhi Rent Control Act, 1958 filed by a tenant impugns the order dated 3rd June, 2016 of the Additional Rent Controller (ARC) of dismissal of application filed by the petitioner/tenant for leave to leave to defend the petition for eviction filed by the respondent/landlord for eviction of the petitioner/tenant from one shop on the ground floor of property bearing No.5385, New Market, Sadar Bazar, Delhi-110006.