GAUTAM GENERAL MERCHANT Vs. MURTI DEVI

JUDGEMENT

(1.) Petitioner impugn order dated 15.12.2015 whereby the review application filed by the respondent seeking review/recall of order dated 03.06.2013 was allowed and the leave to defend application filed by the petitioner was held to barred by limitation.

(2.) Respondent filed the subject eviction petition on the ground of bonafide necessity under Section 14 (1) (e) and 14D of the Delhi Rent Control Act, 1958.

(3.) By order dated 03.06.2013, leave to defend application of the petitioner was allowed and the petitioner was granted leave to defend.