MADHU ARURA Vs. MADAN MOHAN GUPTA

JUDGEMENT

(1.) Submissions have been made on behalf of either side.

(2.) Vide the present petition, the petitioner assails the impugned order dated 24.09.2018 of the learned ARC-2, Central Tis Hazari Courts in E-148/15 vide which three applications filed on behalf of the petitioner herein arrayed as the respondent to the said eviction petition filed under Section 14(1)(e) of the DRC Act, 1958 read with Section 25-B thereof by the respondent herein were declined.

(3.) As regards the first application that was filed by the petitioner herein under Order VI Rule 14-A r/w Section 151 of the CPC to contend that the petitioner of the eviction petition i.e. the respondent herein had given his residential address at 10-E, First Floor, Kamla Nagar, Delhi-07 whereas he had admitted repeatedly in the proceedings before the Court of the learned ACMM, Delhi that he permanently resides at House No. 759, Awas Vikas Colony, Mandal Colony, Haridwar, Uttrakhand and that the proceedings were liable to be stayed until the petitioner of the eviction petition furnished his correct address in terms of Order VI Rule14A of the CPC, learned counsel for the petitioner now, does not press the said prayer that was made before the learned ARC-2, Central, THC, which was declined vide the impugned order. The prayer thus, challenging the impugned order to this extent is thus dismissed.