(1.) This Rent Control Revision Petition under Section 25-B (8) of the Delhi Rent Control Act impugns the order (dated 28th March, 2017 in E.No. 6394/2016 of the Court of Additional Rent Controller, New Delhi) of grant of leave to the respondent to defend the petition for eviction under Section 14(1) (e) of the Act filed by the petitioner.
(2.) The petition was entertained and notice thereof ordered to be issued. Respondent has been served and the counsel for the respondent appears. The Counsels have been heard and the copies of the eviction proceedings on record perused.
(3.) Counsel for the respondent in his argument has not challenged that the petitioner is the owner of the shop with respect to which petition for eviction is filed and the existence of the relationship of landlord and tenant between the parties. Thus the narration hereafter would be confined to the aspect of requirement and availability of alternate suitable accommodation.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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