VIRENDER KUMAR Vs. SARDAR IQBAL SINGH

JUDGEMENT

(1.) Petitioner impugns order dated 09.01.2019, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller 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 Delhi Rent Control Act, 1958 from a shop bearing Private No. 3, (measuring about 83 sq. Ft.), Ground Floor, Portion of Property No. 1963, Ward No. XVI, Naiwala, Karol Bagh, New Delhi-110005, more particularly as shown in red colour in the site plan attached to the eviction petition.

(3.) Parties were referred to Delhi High Court Mediation and Conciliation Centre and they have amicably settled the disputes. A settlement agreement dated 19.08.2019 has been executed between the parties.