TILAK RAJ DUA Vs. ROHIT VEDI

JUDGEMENT

(1.) A joint application for recording settlement has also been filed in court. The Registry is directed to register and number the same.

(2.) Petitioner impugns order dated 27.11.2017, whereby the Leave to defend application of the petitioner has been dismissed by the Rent Controller and an eviction order passed.

(3.) 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 at ground floor of property bearing No. 1468, Gali No. 23, Naiwala, Karol Bagh, New Delhi, more particularly as shown in red colour in the site plan attached to the eviction petition.