ROSHAN LAL Vs. SHANKER GUPTA

JUDGEMENT

(1.) Petitioner impugns order dated 20.02.2016 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 from Shop no. 5, admeasuring 28 sq. ft. in property bearing no. 4787, Summi Hardware Market, Phatak Namak, Hauz Qazi, Delhi-110006, more particularly as shown in red colour in the site plan attached with the eviction petition.

(3.) Respondent had filed the subject eviction petition contending that subject property comprises of four floors and has 136 shops out of which 84 shops have been sold and remaining 52 shops are occupied by the various tenants including the respondent.