SUDESH KUMARI Vs. RAMESH KUMAR

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application stands disposed of.

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 2nd March, 2017 in E.No.199/16 (Old No.4/2015) of the Court of Additional Rent Controller, North District, Rohini Courts, Delhi) dismissing the application of the petitioner/tenant for leave to defend the petition for eviction under Section 14(1)(e) of the Act filed by the respondent/landlord and the consequent order of eviction of the petitioner/tenant from one room and toilet on the second floor of property no.A-1724, Jahangir Puri, New Delhi - 110 033.