Ishar Dass vs Mitter Sain Gupta And Anr
2017 Latest Caselaw 1993 Del

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                            Date of Decision: 24.04.2017
+    RC.REV. 333/2016
      ISHAR DASS                                 ..... Petitioner
                          Through: Mr.A.K. Singla, Sr.Advocate with
                          Mr.Pankaj Gupta & Ms.Rimpy Gupta, Advocates
                          for the petitioner
                          Versus
      MITTER SAIN GUPTA AND ANR              ..... Respondents
                    Through: Mr.Amit Gupta & Mr.Puneet Sharma,
                    Advocates for the respondent.
      CORAM:
      HON'BLE MR. JUSTICE JAYANT NATH

JAYANT NATH, J.

CAVEAT CAV.547/2016 Since the learned counsel for the respondents has entered appearance, the caveat stands discharged.

RC.REV. 333/2016

1. The present revision petition is filed under Section 25B (8) of the Delhi Rent Control Act, 1958 seeking to impugn the order of the Additional Rent Controller dated 03.03.2016 by which the application filed by the petitioner/tenant seeking leave to defend was dismissed and an eviction order was passed against the petitioner.

2. The Additional Rent Controller by a common order disposed of two eviction petitions. Against the dismissal of the other eviction petition, a revision was filed before this court being RC.REV. 326/2016 which was also heard along with the present petition.

3. By a detailed judgment pronounced today, this court dismissed the

said petition being RC.REV. 326/2016. For the reasons stated in the said judgment dated 24.04.2017, the present revision petition is also dismissed.

4. Pending applications, if any, also stand dismissed.

APRIL 24, 2017/rb                                  JAYANT NATH, J