Delhi High Court - Orders
R.S. Chadha (Through Spa) vs Thakur Dass on 26 April, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~188
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 109/2023 & CM APPL. 20693/2023
R.S. CHADHA (THROUGH SPA) ..... Petitioner
Through: Mr. Suresh Sharma, Advocate
alongwith SPA of Petitioner in person
versus
THAKUR DASS ..... Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 26.04.2023 CM APPL. 20694/2023 (For Exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. RC.REV. 109/2023 & CM APPL. 20693/2023
1. The present revision petition has been filed by the Petitioner, tenant assailing the order dated 19.01.2023 passed by the Rent Controller, Saket Courts, New Delhi ('Trial Court') in RC ARC No. 02/2018, whereby, his leave to defend application was dismissed and an eviction order passed in favour of the Respondent.
2. The statutory period shall expire on 19.07.2023.
3. This Court deems it appropriate to hear the Respondent before proceeding with the matter.
4. The Petitioner is directed to re-serve a copy of this petition alongwith Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:29.04.2023 13:02:45 this order on the Respondent through speed post and e-mail. In addition, service be affected on the counsel representing the Respondent within a period of one (1) week.
5. The Petitioner is directed to file his personal affidavit enclosing proof of service and tracking report within two (2) weeks.
6. In the meantime, let the trial court record ('TCR') be called for and the be placed on record.
7. List on 13.07.2023.
MANMEET PRITAM SINGH ARORA, J APRIL 26, 2023/rhc/asb Signature Not Verified Digitally Signed By:MAHIMA SHARMA Signing Date:29.04.2023 13:02:45