NARINDER SHAH Vs. MOHAN KUMAR GANDHI

JUDGEMENT

(1.) CM No. 29039/2017 (for exemption).

(2.) The application stands disposed of. RC. REV. No. 368/2017 & CM No. 29038/2017 (for stay).

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 4th May, 2017 in E-38/16/13 (New No. 78757/16) of the Court of Additional Rent Controller-02, Central District, Tis Hazari 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 Shop No. 947/10, First Floor, Kucha Kabil Attar, Chandni Chowk, Delhi - 110 006.