(1.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 20th March, 2017 in E No.292/2014 (New No.80119/2016) of the Court of Additional Rent Controller (ARC)-02 (Central), Tis Hazari Courts, Delhi] of eviction, after full trial, of the petitioner from property No.5626, Ward No.16, Gali No.76-77, Block-A, Regharpura, Karol Bagh, New Delhi-05.
(2.) The petition came up before this Court first on 24th May, 2017, when the notice of this petition was ordered to be issued, though recording that the impugned order was of dismissal of the application for leave to defend and without realising that the order impugned was of eviction after full trial, but no stay of the order of eviction impugned granted.
(3.) The respondent is reported to be served and this petition is listed next on 8 th March, 2018.
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