GURUCHARAN SINGH Vs. SARASWATI DEVI

JUDGEMENT

(1.) CAVEAT No. 203/2008 since the caveator has put in appearance, caveat petition stands disposed of. C. M. No. 15667/2008 (for exemption)

(2.) EXEMPTION allowed, subject to all just exceptions. The application stands disposed of. RC. REV. 92/2008 and CM No. 15668/08

(3.) PRESENT revision petition has been filed for setting aside eviction order dated 12th September, 2008 passed in a petition filed under Section 14d of the Delhi Rent Control Act, 1958 (hereinafter referred to as "drc Act")whereby petitioner's application for leave to defend has been dismissed.