Delhi High Court - Orders
M/S Praveen Brothers & Ors vs Bhatia Junj Ghar, Trust Through Its ... on 26 September, 2025
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 300/2025, CM APPL. 62062/2025, CM APPL.
62063/2025
M/S PRAVEEN BROTHERS & ORS. .....Petitioners
Through: Mr. Darshan Paliwal, Mr. Jai
Bansal, Ms. Neeraj Paliwal, Ms.
Namrata Kathuria, Mr. Manoj
Kumar and Mr. Vishal Nagar,
Advs.
versus
BHATIA JUNJ GHAR, TRUST THROUGH ITS TRUSTEES &
ORS. .....Respondents
Through: None
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 26.09.2025
1. By virtue of the present petition, the petitioners seek setting aside of the order dated 27.05.2025 passed by learned ACJ/CCJ/A.R.C. District Shahdara Delhi in RC/ARC No.7/2022 titled 'Bhatia Junj Ghar, Trust v. Praveen Brother' as also other ancillary reliefs.
2. Prima facie, the argument by learned counsel for the petitioners is primarily based on a Trust Deed dated 27.12.1984, which according to him, is a public charitable trust, and the present petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (DRC Act) was not maintainable since the proceeding by the respondents/ tenants had to be 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 27/09/2025 at 00:16:12 initiated under Section 22 of the DRC Act.
3. For this, learned counsel for the petitioners seeks, and is granted a period of four weeks for addressing remaining arguments as also brining relevant case laws qua the aforesaid issue.
4. Renotify on 20.11.2025.
SAURABH BANERJEE, J SEPTEMBER 26, 2025/Ab 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 27/09/2025 at 00:16:12