METRO BEARINGS Vs. FAIZUNNISA & ORS

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The impugned order dated 31.05.2018 passed by the Court of the learned Additional Rent Controller (Central) Delhi (ARC) allowing the eviction petition filed by the respondents against the petitioner under Section 14 (1) (e) of Delhi Rent Control Act, 1958 (DRC Act) is the subject matter of challenge in this revision petition filed under Section 25-B (8) of DRC Act.