GIRIRAJ Vs. SHEELA DEVI

JUDGEMENT

(1.) Petitioners impugn order dated 18.10.2018, whereby, application of the petitioner under Order I Rule 10 CPC and leave to defend application under Section 25-B Delhi Rent Control Act have been dismissed.

(2.) Subject eviction petition was filed by the respondent No.1 (Eviction Petitioner) with regard to a shop in property bearing Municipal No.1377, Mohalla Sangatrashan, Pahar Ganj, New Delhi against Smt. Bimla Devi. No leave to defend application was filed by Smt. Bimla Devi.

(3.) Subject application was filed by the petitioner contending that the petitioner is in occupation of the subject property and Smt. Bimla Devi is not a tenant and has no concern with the subject property.