ABDUL HAMEED WARSI Vs. ABDUL QADAR

JUDGEMENT

(1.) This Rent Control Revision Petition Under Sec. 25-B Of The Delhi Rent Control Act, 1958 Impugns The Order Dated 16th Nov., 2016 Of The Additional Rent Controller Of Dismissal Of Application Filed By The Petitioner/Tenant For Leave To Defend The Petition For Eviction Filed By The Respondent/Landlord For Eviction Of The Petitioner/Tenant From Shop No.1492 On Ground Floor Forming Part Of Property No.1483 - 1492, Ward No. Xiv, Gali Chuleh Wali, Sadar Nala Road, Pan Mandi, Sadar Bazar, Delhi - 110006 And Consequently Passing An Order Of Eviction Of The Petitioner/Tenant.

(2.) This Petition Was Entertained And Notice Thereof Issued To The Respondent. Vide Subsequent, Also Ex Parte Order Dated 29th May, 2017, Operation of The Impugned Order Was Stayed.

(3.) The Counsel For The Respondent/Landlord Appears.