HARISH KUMAR Vs. SAVITRI DEVI

JUDGEMENT

(1.) CM No. 28260 of 2017 (for exemption) and CM No.28261/2017 (exemption from filing Trial Court record). Allowed, subject to just exemptions.

(2.) The applications stand disposed of. RC.REV. No.363/2017 & CMs No.28258/2017 (for stay) & 28259/2017 (for condonation of 76 days delay in filing)

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 4th February, 2017 in RC/ARC No. 135/16 of the Court of ACJ-CCJ-ARC (East), Karkardooma 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/landlady and the consequent order of eviction of the petitioner from the shop no.2 situated in house no. U-53A/2 Upadhyay Block, Highway Road, Shakarpur, Delhi - 110 092.