DEVENDER KUMAR SHARMA Vs. KUSHAL KISHORE AGGARWAL

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application stands disposed of.

(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.No.215/17 (New No.236/17) of the Pilot Court (Central), Tis Hazari Courts, Delhi) of dismissal of the application filed by the petitioners/tenants for leave to defend the petition for eviction under Section 14(1)(e) of the Act filed by the respondent/landlord and the consequent order of eviction of the petitioners/tenants from one room/garage opening in the rear lane along with the use of bathroom and toilet in the staircase, in property no.4-UB, Bunglow Road, Jawahar Nagar, Delhi - 110 007.