Delhi High Court - Orders
Rita Alagh vs Harish Gupta on 16 March, 2026
Author: Amit Sharma
Bench: Amit Sharma
$~84
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 72/2026 & CM APPL. 16055/2026
RITA ALAGH .....Petitioner
Through: Mr. Shlok Chandra, Mr. Parikshit
Singh Bhati and Ms. Lolita Crasta,
Advocates.
versus
HARISH GUPTA .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 16.03.2026
1. This hearing has been done through hybrid mode.
CM APPL. 16056/20262. Allowed, subject to all just exceptions. The application stands disposed of.
RC.REV. 72/2026 & CM APPL. 16055
3. The present petition under Section 25B(8) of the Delhi Rent Control Act, 1958 seeks the following prayers: -
"a. Set aside the order dated 02.02.2026 passed by the Ld. ARC granting Leave to Defend and dismiss the Respondent's application for Leave to Defend;
b. Evict the Respondent from the Schedule Property bearing Shop No. 180A, Desh Bandhu Gupta Market, New Delhi - 110005; and c. Pass any other order(s) or direction(s) as this Hon'ble Court may deem fit and proper in the facts of this case".
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/03/2026 at 21:16:43
4. On petitioner taking necessary steps, issue notice to the respondent, through all permissible modes, including electronic mail, if any, returnable on 10.04.2026.
AMIT SHARMA, J MARCH 16, 2026/Sh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 18/03/2026 at 21:16:43