Delhi High Court - Orders
Shri Udaibir Singh Chauhan @ Udaiveer ... vs Smt. Surinder Kumari on 19 March, 2026
Author: Amit Sharma
Bench: Amit Sharma
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 24/2026
SHRI UDAIBIR SINGH CHAUHAN @ UDAIVEER SINGH
.....Petitioner
Through: Mr. Sandeep Khatri & Ms. Shivani
Negi, Advs.
versus
SMT. SURINDER KUMARI .....Respondent
Through: Mr. Sunil Kumar Sharma, Ms. Tanvi
Munjal, Mr. Bhavishya Vig & Mr.
Fakhruddin, Advs.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 19.03.2026
1. This hearing has been done through hybrid mode. RC.REV. 24/2026 & CM APPL. 4251/2026
2. The present petition under Section 25-B(8) of the Rent Control Act, 1958 seeks the following prayers:-
(a) Call for the records of eviction petition bearing no. RC ARC 634/19, titled as SMT. SURINDER KUMARI versus SH.
UDAIBIR SINGH CHAUHAN @ UDAIVEER SINGH u/s. 14(1)(e) read with section 25-b of DRC Act in respect of property no. SK-58A, Sindhora Kalan, delhi-110052 and/or;
(b) Set aside the Impugned Judgment Order dated 19.08.2025 passed by Shri BHARAT AGGARWAL, ACJ-CUM-ARC, CENTRAL DISTRIC, TIS HAZARI courts, Delhi, in eviction petition bearing no. RC ARC 634/19 , titled as SMT. SURINDER KUMARI versus SH. UDAIBIR SINGH CHAUHAN @ UDAIVEER SINGH u/s. 14(1)(e) read with section 25-b of DRC Act in respect of property no. SK-58A, 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 20/03/2026 at 22:24:35 Sindhora Kalan, Delhi-110052 and/or;
(c) Cost and/or;
(d) Any other or further order which this Hon'ble Court deems fit and proper in the above-mentioned facts and circumstances may also be passed in favour of the petitioners in the interest of justice."
3. During the course of arguments, learned counsel for the petitioner submits that the latter shall vacate the subject property on or before 19.08.2026 and also, pay use and occupation charges @ Rs. 2,500/- from 19.02.2026 to 18.08.2026.
4. Let an affidavit of undertaking be placed on record before the next date of hearing.
5. List on 21.04.2026.
AMIT SHARMA, J MARCH 19, 2026/nk/sg 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 20/03/2026 at 22:24:35