SATYA PRAKASH Vs. AMIT JAIN & ANR.

JUDGEMENT

(1.) CM No. 31863 of 2017 (for exemption). Allowed, subject to just exceptions.

(2.) The application is disposed of. RC.REV. 408/2017 & CM No. 31863/2017 (for stay).

(3.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order [dated 20th May, 2017 in Eviction Petition No. 253/2017 (Old No.)/293/2017 (New No.) of the Court of Additional Rent Controller (ARC), Pilot Court (Central), Tis Hazari Courts, Delhi] of dismissal of the application filed by the petitioner for leave to defend the petition for eviction under Section 14 (1)(e) of the Act filed by the respondents and the consequent order of eviction of the petitioner from residential flat No. 2, First Floor of Property No. 1416, Kucha Ustad Hira, Gali Guliyan, Dariba Kalan, Delhi.