RAVINDRA KUMAR SINGH Vs. NISHA DHAWAN & ORS

JUDGEMENT

(1.) On the eviction petition (E. No.382/2016) instituted by the respondents on the ground of bonafide need under Section 14(1)(e) of the Delhi Rent Control Act, 1958, the petitioner having been served with the special summons, his application for leave to defend under Section 25-B has been dismissed and an eviction order passed against him by the Additional Rent Controller by order dated 22.07.2017 in respect of tenanted premises described as one room measuring 11.6 ft. x 11 ft. along with open terrace situated at second floor of property No.134, Bhai Parmanand Colony, Delhi-110009.

(2.) The revision petition at hand challenges the said eviction order.

(3.) The learned counsel for the petitioner has been heard and the record perused.