REGENT COMPUTRONICS PVT. LTD.

RAJESHWAR DAYAL Appellant

V/S

PREETI GUPTA Respondents

Referred Judgements :-

MOHD. JAFAR AND ORS. VS. NASRA BEGUM [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD. VS. DILBAHAR SINGH [REFERRED TO]
HUKUM CHANDRA (D) THR. L.RS. VS. NEMI CHAND JAIN AND ORS. [REFERRED TO]
PRATIVA DEVI VS. T V KRISHNAN [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
SHIV SARUP GUPTA VS. MAHESH CHAND GUPTA [REFERRED TO]
RAGAVENDRA KUMAR VS. FIRM PREM MACHINARY AND CO [REFERRED TO]
SANTOSH DEVI SONI VS. CHAND KIRAN [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
SAIT NAGJEE PURUSHOTHAM and CO LTD VS. VIMALABAI PRABHULAL [REFERRED TO]
BALDEV SINGH BAJWA VS. MONISH SAINI [REFERRED TO]
ANIL BAJAJ VS. VINOD AHUJA [REFERRED TO]
BHUPINDER SINGH BAWA VS. ASHA DEVI [REFERRED TO]
KAILASH KUMARI & ANR VS. SHAKUNTLA [REFERRED TO]

JUDGEMENT

(1.) The present proceedings instituted under Sec. 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'DRC Act') assail the impugned order dated 28.09.2015 passed by the ACJ/CCJ/ARC, Shahdara District, Karkardooma Courts, Delhi in E-118/2013 whereby the application of the petitioner/tenant seeking leave to defend was dismissed and consequently an order of eviction of the petitioner/tenant under Sec. 14(1)(e) of the DRC Act was passed qua the tenanted premises i.e, shop on the ground floor of property bearing no.530, Chatta Hingamal, Chotta Bazar, Shahdara, Delhi-32.

(2.) The scope of the revisional jurisdiction has been described by the Supreme Court in Shiv Sarup Gupta vs. Dr.Mahesh Chand Gupta, 1999 6 SCC 222 as follows:-

(3.) To the same extent, is the decision of the Supreme court in Hindustan Petroleum Corporation Ltd. Vs. Dilbahar Singh, 2014 9 SCC 78.

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RAJESHWAR DAYAL Vs. PREETI GUPTA

Referred Judgements :-

JUDGEMENT

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