SWAMI GYANPRAKASH Vs. DR. RAVI SHANKAR AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This writ petition is directed against the order dated 23.7.2014 passed by the Rent Tribunal, whereby the application filed by the respondent under Order 6, Rule 17 Code of Civil Procedure has been allowed.

(3.) The application seeking eviction came to be filed by the respondent before the Tribunal indicating the same to be under Sec. 9 of the Rent Control Act, 2001 ('the Act'). It was inter alia stated that the rent of the suit shop was Rs. 2,700.00 per month.