DEEPAK TEXTILE Vs. SANJAY GAUTAM

JUDGEMENT

(1.) Petitioner impugns order dated 21st May, 2019 whereby leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner, on the ground of bona fide necessity under Section 14(1)(e) of the Delhi Rent Control Act, 1958 from shop bearing private No. 1 in property bearing municipal No. 1009/16, Kucha Natwan, Chandani Chowk, Delhi.

(3.) The ground of eviction on which the subject petition was filed is that the petitioner is a co-owner/landlord of the building and intends to set up a textile business in the tenanted premises.