SATISH KUMAR CHHABR Vs. VINOD KUMAR AHUJA

JUDGEMENT

(1.) Petitioners impugn order dated 19.01.2018 whereby leave to defend application of the petitioners has been dismissed and an eviction order passed.

(2.) Subject eviction petition was filed by the respondent on the ground of bonafide necessity under section 14(1)(e) of the Delhi Rent Control Act, 1958 seeking eviction of the petitioners from a shop on the ground floor in property bearing No. 1/398, Punja Sharif, Gali Rajan Kalan, Kashmere Gate, Delhi, more particularly as shown in red colour in the site plan annexed with the eviction petition.

(3.) There is no dispute with regard to the relationship of the landlord and tenant or the fact that respondent is owner of the property. Petitioners have not raised any dispute with regard to the said relationship or that respondent is owner of the property.