JAINAB & OTHERS Vs. MOHD ASHRAF

JUDGEMENT

(1.) This Rent Control Revision Petition under Section 25B (8) of the Delhi Rent Control Act, 1958 impugns the order [dated 16th May, 2017 in RC/ARC No. 32/2017 of the Court of ACJ/ARC/CCJ, North-East District, Karkardooma Courts, Delhi] of eviction of the petitioner owing to the petitioner, though having been served on 18th March, 2017, having filed the leave to defend on 3rd April, 2017 which was the sixteenth day from the date of service.

(2.) On the contention of the counsel for the petitioners that 2nd April, 2017 was a Sunday, the petition was entertained and notice thereof issued.

(3.) The counsel for the respondent appears.