Delhi High Court - Orders
M/S Parmanand Vijay Kumar vs Yogesh Kapoor & Ors on 14 May, 2026
Author: Amit Sharma
Bench: Amit Sharma
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 170/2026 & CM APPL. 32583/2026(Stay)
M/S PARMANAND VIJAY KUMAR .....Petitioner
Through: Mr. Harish Malhotra, Sr. Adv. with
Mr. Sandeep Vishnu, Advs.
versus
YOGESH KAPOOR & ORS. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 14.05.2026
1. This hearing has been done through hybrid mode. CM APPL. 32584/2026 (Exemption), CM APPL. 32585/2026 (Exemption)
2. Allowed, subject to all just exceptions. The applications are disposed of.
RC.REV. 170/2026 & CM APPL. 32583/2026(Stay)
3. The present petition under Section 25-B (8) of the Delhi Rent Control Act seeks the following prayers:-
"1. Call for the records of RC ARC No. 694/2023 titled "Yogesh Kapoor & Ors. v. M/s Parmanand Vijay Kumar from the Court of Ld. ARC-02, Central, Tis Hazari Courts, Delhi;
2. Set aside the impugned Judgment and Order dated 19/11/2025 passed in RC ARC No. 694/2023 titled "Yogesh Kapoor & Ors. v. M/s Parmanand Vijay Kumar" by the Court of Ld. ARC-02, Central, Tis Hazari Courts, Delhi by Ld. ARC-
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 14/05/2026 at 22:08:11 02, Central, Tis Hazari Courts, Delhi dismissing the Petitioner's application for leave to defend and passing an eviction order under Section 14(1) Proviso (e) read with Section 25-B DRC Act, '1958;
3. Allow the Petitioner's leave to defend application and restore the Eviction Petition RC ARC No. 694/2023 titled "Yogesh Kapoor & Ors. v. M/s Parmanand Vijay Kumar" to the file of the Ld. ARC-02, Central, Tis Hazari Courts, Delhi, for trial in accordance with law, permitting the Petitioner to file Written Statement and lead its defence; or in the alternative 4. Dismiss the Eviction Petition RC ARC No. 6g4t2023 RC ARC No. 69412023 titled "Yogesh Kapoor & Ors. v. M/s Parmanand Vijay Kumar";
5. Award costs of this Petition to the Petitioner; and
6. Pass such other or further orders as this Hon'ble Court may deem fit in the facts and circumstances of the case and in the interest of justice.
4. Learned Senior Counsel appearing on behalf of the petitioner submits that in RC Rev. 13/2026 and RC Rev. 16/2026, with respect to the same premises, this Court has granted interim protection.
5. On the petitioner taking necessary steps, issue notice to the respondents, through all permissible modes, including through electronic mail, returnable on the next date of hearing.
6. List on 01.09.2026.
7. Till then, no coercive steps shall be taken against the petitioner.
8. Order be uploaded on the website of this Court, forthwith.
AMIT SHARMA, J MAY 14, 2026/nk/ah 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 14/05/2026 at 22:08:11