VIJAY SHANKER MOONDHRA Vs. DHARAMSON

JUDGEMENT

(1.) Cm No.39684/2017 (for exemption)

(2.) The application is disposed of.

(3.) Directions, in exercise of jurisdiction under Article 227 of the Constitution of India, are sought for expeditious disposal of Eviction Petition No.202/2012 titled "Sh. Vijay Shanker Moondhra Vs. M/s Dharamson" of the Court of Sh. Jagminder Singh, Additional Rent Controller (ARC), District Central, Tis Hazari Courts, Delhi.