KUNAL AUTO INDUSTRIES Vs. ROHIT VEDI

JUDGEMENT

(1.) Petitioner impugns order dated 04.01.2018, whereby, leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondent 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 at Property No.1468, Ground Floor, Gali No.23, Naiwala, Karol Bagh, New Delhi, more particularly shown in red colour in the site plan annexed with the eviction petition.

(3.) Parties have settled their disputes.