ALOK BHANDARI Vs. DEWAN CHAND

JUDGEMENT

(1.) Petitioners who are owners/landlord of the subject property impugn order dated 21.07.2016 whereby leave to defend the eviction petition was granted to the respondent.

(2.) Subject eviction petition was filed by the respondents on the ground of bonafide necessity under Section 14(1) (e) of Delhi Rent Control Act, 1958 seeking eviction from shop No. 2, H-4, Ground Floor, Main Market, Rajouri Garden, New Delhi-110027 more particularly as shown in red colour in the site plan annexed to the eviction petition.

(3.) Apart from the Respondent, there are two other tenants in the subject property in two other shops and the Petitioners have filed similar eviction petitions against the other tenants on the ground of bonafide necessity.