Sheela Devi @Sheela Bansal vs Chandan Arora And Anr.
2020 Latest Caselaw 2183 Del

                                      $~2

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                   Judgment delivered on: 16.07.2020
                                      +     CM(M) 380/2020
                                            SHEELA DEVI @SHEELA BANSAL                       ..... Petitioner
                                                                 versus

                                            CHANDAN ARORA AND ANR.                           ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. Harsh Kumar with Ms. Sikha Gogoi, Advocates.

                                      For the Respondent: Mr. Gaurav Seth, Advocate.

                                      CORAM:-
                                      HON'BLE MR JUSTICE SANJEEV SACHDEVA

                                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM APPL.15220/ 2020 (exemption from filing typed copies of annexures) & CM APPL.15221/2020 (exemption from filing attested affidavits, signatures of petitioner and court fee) Exemptions are allowed subject to all just exceptions. The duly attested copy of affidavits and court fee shall be filed within one week of the resumption of the regular functioning of the Court. CM(M) 380/2020

1. The hearing was conducted through video conferencing.

2. Petitioner impugns order dated 01.07.2020, whereby, petition of the petitioner seeking eviction under Section 14(1)(e) of the Delhi

Digitally Signed By:KUNAL MAGGU Signing Date:16.07.2020 19:31:32 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

Rent Control Act has been adjourned to 18.08.2020 on the ground of COVID-19 pandemic.

3. Learned counsel for the petitioner refers to the Office Order dated 16.05.2020, wherein, this Court has, on the administrative side, directed that the eviction petition filed on the ground of bonafide necessity in which leave to defend is pending for disposal before the Rent Controller/Additional Rent Controller can be taken up for consideration during this period.

4. Learned counsel appearing for the respondent submits that he has no objection to the leave to defend application being taken up for consideration as the matter is ripe for hearing of the leave to defend application.

5. In view of the above, impugned order dated 01.07.2020 is set aside. The Eviction Petition is directed to be listed before the concerned Additional Rent Controller on 22.07.2020 for fixing a date for hearing of leave to defend application.

6. Petition is, accordingly, allowed in the above terms.

7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.

                                      JULY 16, 2020/ st                           SANJEEV SACHDEVA, J



Digitally Signed By:KUNAL
MAGGU
Signing Date:16.07.2020 19:31:32
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.