(1.) This petition challenges an order dated 16.02.2018 passed by learned Additional Rent Controller/Pilot Court, Central District, Tis Hazari Courts, Delhi (the learned Trial Court) in Eviction Petition No.E594 / 2017 titled Ekant Rekhan vs Neelam Sharma.
(2.) The respondent instituted an eviction petition under Section 14(1)(e) of Delhi Rent Control Act for seeking eviction/possession in respect of corner shop bearing No.12-A/2, built on Plot No.2, in Block 12-A, situated at WEA, Karol Bagh, New Delhi, admeasuring 10 x 12 sq. ft. (hereinafter as 'shop in question') against the petitioner, leave to defend application of the petitioner having been dismissed.
(3.) The eviction petition was filed by the respondent on account of bonafide requirement stating interalia :-