REGENT COMPUTRONICS PVT. LTD.

SARDAR KIRPAL SINGH Appellant

V/S

CHAMAN LAL Respondents

Referred Judgements :-

SUBHASH CHANDER MARWAH VS. JAGJIT SINGH SOOD [REFERRED TO]
BRIJ MOHAN VS. SRIPAL JAIN [REFERRED TO]
DEV RAJ BAJAJ VS. R K KHANNA [REFERRED TO]
OM PRAKASH VS. DEV RAJ KOHLI [REFERRED TO]
KULDIP MAHAJAN VS. KRISHANA UPPAL [REFERRED TO]
AERO TRADERS PVT LTD VS. MOHAN SINGH [REFERRED TO]
DINA NATH VS. SUBHASH CHAND SAINI [REFERRED TO]
SHRI UTTAM CHAND VS. SMT. RAM MURTI GUPTA [REFERRED TO]
NIDHI VS. RAM KRIPAL SHARMA (D) THROUGH LRS. [REFERRED TO]

JUDGEMENT

(1.) Cm No. 41897/2017 (Exemption)

(2.) Application stands disposed of.

(3.) This Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 11th July, 2017 in RC/ARC No. 1181/16 of the Court of Rent Controller (East district), Karkardooma Courts, Delhi] of dismissal of the application filed by the petitioner for leave to defend the petition for eviction under Section 14 (1)(e) of the Act filed by the respondent and the consequent order of eviction of the petitioner from the corner shop on the ground floor of property no. 3/58, Geeta Colony, Delhi-110031.

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SARDAR KIRPAL SINGH Vs. CHAMAN LAL

Referred Judgements :-

JUDGEMENT

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