GULSHAN ARORA Vs. RAMESH CHANDER

JUDGEMENT

(1.) Petitioner impugns order dated 16.03.2019 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject petition seeking eviction of the petitioner from one shop in property bearing No. E-16/930, Tank Road, Bapa Nagar, Karol Bagh. New Delhi-l 10005 on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958.

(3.) Respondent has filed the subject petition contending that the respondent is the owner of two shops situated at ground floor and one of the shops is in possession of the respondent and other shop is the subject tenanted premises.