MOOL CHAND SHARMA Vs. DELHI PRANTIYA RAIGAR MANDIR

JUDGEMENT

(1.) Cm No.39079/2017 (for exemption)

(2.) The application is disposed of.

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 19th September, 2017 in Case No.637/2017 (U.ID No.737/2017) of the Pilot Court (Central), Tis Hazari Courts, Delhi] of eviction with respect to premises No.53/4505- 09, Reghar Pura, Karol Bagh, New Delhi.