MOHD DILSHAD Vs. QAISER NASIR

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of.

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 28th April, 2017 in Case No.E-188/2017 of the Court of Commercial Civil Judge (CCJ)-cum-Additional Rent Controller (ARC), Central District, Tis Hazari Courts, Delhi] of dismissal of the application filed by the petitioner/tenant for leave to defend the petition for eviction filed by the respondent/landlady under Section 14(1)(e) of the Act and the consequent order of eviction of the petitioner/tenant from shop No. 981, Matia Mahal, near Jama Masjid, Delhi-110006.