REGENT COMPUTRONICS PVT. LTD.

GOPAL KISHAN Appellant

V/S

RAM SAROOP Respondents

Referred Judgements :-

ASHOK KUMAR V. HARISH CHANDER SAHNI [REFERRED TO]
VIKRAM SINGH V. AJIT INDER SINGH [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
B S GOEL VS. REGISTRAR HIGH COURT OF DELHI [REFERRED TO]
A K NAYAR VS. MAHESH PRASAD [REFERRED TO]
HARVINDER SINGH VS. PARADISE TOWERS PVT. LTD [REFERRED TO]
SANJAY SINGH VS. CORPORATE WARRANTIES PVT. LTD [REFERRED TO]
AMBICA PRASAD VS. ALAM AND ORS. [REFERRED TO]
SATYA PAL GUPTA VS. SUDHIR KUMAR GUPTA [REFERRED TO]

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application stands disposed of.RC.REV. No.443/2017 and CM No.34870/2017 (for stay).

(3.) This Rent Control Revision Petition under Sec. 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 17th May, 2017 in E.No.5520/16 (Old E.No.41/15) of the Court of Rent Controller (North-West), District, Rohini Courts, Delhi) of dismissal of the application filed by the petitioner for leave to defend the petition for eviction under Sec. 14(1)(e) of the Act filed by the respondent and the consequent order of eviction of the petitioner from property no.A-19, Harijan Colony, Sawan Park, Ashok Vihar- III, Delhi - 110 052.

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GOPAL KISHAN Vs. RAM SAROOP

Referred Judgements :-

JUDGEMENT

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