Mukesh Kumar vs Raj Kumar Rattan Kumar And Sons
2023 Latest Caselaw 1521 Del

Citation : 2023 Latest Caselaw 1521 Del
Judgement Date : 29 May, 2023

Delhi High Court

Mukesh Kumar vs Raj Kumar Rattan Kumar And Sons on 29 May, 2023

                          $~42
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                   Judgment delivered on: 29.05.2023
                          +       CM(M) 921/2023
                                  MUKESH KUMAR                                     ..... Petitioner


                                                     versus

                                  RAJ KUMAR RATTAN KUMAR AND SONS ..... Respondents

                          Advocates who appeared in this case:

                          For the Petitioner           :      Mr. Abhishek Gupta, Advocate.


                          For the Respondents           :     None.

                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                     JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ] CM APPL. 29292/2023 (for exemption)

1. Exemption is allowed, subject to all just exceptions.

2. The application stands disposed of. CM(M) 921/2023

3. Petitioner has approached this Court seeking directions to the learned Trial Court to take up the application seeking leave to defend, as also the application under Order VII Rules 11 and 12 on the next date

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 18:29:09 of hearing and dispose it of.

4. In view of the fact that the petitioner herein is a retired person and the eviction petition has been sought uner Order 14 (1) (e) of the Delhi Rent Control Act, 1958, as also the submissions of the learned counsel that the petitioner seeks to earn his livelihood from the said premises, it is deemed appropriate to request the learned Trial Cout to take up the leave to defend as also the application under Order VII Rules 11 and 12 CPC, 1908 on 13.07.2023 and endeavour to dispose of the same expeditiously.

5. In view of the above direction, the present petition is dimposed of.

TUSHAR RAO GEDELA, J.

MAY 29, 2023/nd

Signature Not Verified Digitally Signed

Signing Date:02.06.2023 18:29:09