RAJESH BANSAL Vs. PRITAM SINGH

JUDGEMENT

(1.) EXEMPTION allowed subject to all just exceptions.

(2.) THE present petition has been filed under Section 25 -B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as ,,the Act), against the order dated 6.10.2008 whereby the petition under Section 14 (1)(e) read with Section 25 -B of the Act was rejected on the ground that the same was barred by Section 14(6) of the said Act.

(3.) LEARNED counsel for the petitioner submits that the bar of Section 14(6) is not attracted as in the present case the petitioner after purchasing the property on 20.7.2005 had leased it on 24.3.2006 by way of rent agreement.