REGENT COMPUTRONICS PVT. LTD.

Shyam Sunder Ahuja Appellant

V/S

Shushil Kumar Respondents

Referred Judgements :-

CHANDRIKA PRASAD V. UMESH KUMAR VERMA [REFERRED TO]
DEEPAK GUPTA V. SUSHMA AGGARWAL [REFERRED TO]
FARUK ILAHI TAMBOLI V. B.S. SHANKARRAO KOKATE [REFERRED TO]
DATTATRAYA LAXMAN KAMBLE VS. ABDUL RASUL MOULALI KOTKUNDE [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
RAGHUNATH G PANHALE VS. CHAGANLAL SUNDARJI [REFERRED TO]
SANTOSH DEVI SONI VS. CHAND KIRAN [REFERRED TO]
SIDDALINGAMMA VS. MAMTHA SHOENOY [REFERRED TO]
ATMA S BERAR VS. MUKHTIAR SINGH [REFERRED TO]
DINA NATH VS. SUBHASH CHAND SAINI [REFERRED TO]
ANIL BAJAJ VS. VINOD AHUJA [REFERRED TO]
BHUPINDER SINGH BAWA VS. ASHA DEVI [REFERRED TO]
NIDHI VS. RAM KRIPAL SHARMA (D) THROUGH LRS. [REFERRED TO]

JUDGEMENT

(1.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 23rd December, 2016 in RC/ARC No.172/2016 of the Court of Senior Civil Judge-cum-Rent Controller (Shahdara), Karkardooma Courts, Delhi] of dismissal of the application filed by the petitioner for leave to defend the petition for eviction under Section 14(1)(e) of the Act filed by the respondent and the consequent order of eviction of the petitioner from shop No.1A in property No.1712 forming part of Plot No.15 in Khasra No.1309/1049/638 in village Chandrawali @ Shahdara in abadi of Rama Block, Bhola Nath Nagar, Shahdarda Delhi-110032 in which the petitioner is an old tenant since several decades.

(2.) The counsel for the petitioner, in furtherance of the earlier order dated 22nd August, 2017, has in Court handed over a complete certified copy of the trial court record and which is taken on record.

(3.) The counsel for the petitioner has been heard and the record perused.

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SHYAM SUNDER AHUJA Vs. SHUSHIL KUMAR

Referred Judgements :-

JUDGEMENT

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