YOG RAJ CHADHA Vs. SUMITAR LAL

JUDGEMENT

(1.) This petition under Article 227 has been filed against an order of the learned Rent Control Tribunal dated 28th August, 1980, condoning the delay in payment of Rs. 314.00 in terms of order dated 16th October, 1978 under Section 14(l)(k) of the Delhi Rent Control Act passed by learned Rent Control Tribunal.

(2.) Brief facts giving rise to the present petition are as under :

(3.) According to the case of the petitioner, the respondent did not deposit the amount in Court in compliance of the order dated 16th October, 1978. Consequently, eviction order shall be deemed to have been passed.