VIRENDER KUMAR Vs. MEENA VERMA

JUDGEMENT

(1.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 21st November, 2016 in Case No.E-113/15 (New No.78417/16) of the Court of Additional Rent Controller-1 (Central), Tis Hazari Courts, Delhi) of dismissal of the application filed by the petitioners/tenants for leave to defend the petition for eviction filed by the respondent/landlord under Section 14 (1) (e) of the Act and the consequent order of eviction of the petitioner from shop No.1465, Gali Arya Samaj, Bazar Sita Ram, Delhi - 110 006.

(2.) The petition was entertained and notice thereof issued.

(3.) The counsels have been heard.