Delhi High Court - Orders
N C Mittal vs M/S Madhumala Properties Pvt Ltd on 13 October, 2025
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 58/2019
N C MITTAL .....Petitioner
Through: Mr. Bhupesh Narula, Mrs. Rinku
Narula, Mrs. Poonam Nagpal, Mr.
Anugrah Ekka and Mr. Kanishk
Taneja, Advs.
versus
M/S MADHUMALA PROPERTIES PVT LTD .....Respondent
Through: Mr. Vishal Saxena, Ms. Seemab Ali
Fatima and Mr. Vijender Maan,
Advs.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 13.10.2025
1. Learned counsel for the newly impleaded LRs of the petitioner submits that he has recently come in possession of certain documents which are relevant for adjudication of the present petition, for which he shall be moving an appropriate application for bringing the same on record.
2. On the other hand, learned counsel for respondent while drawing the attention of this Court to the earlier order dated 01.02.2019, submits that the limited issue for adjudication before this Court is recorded therein, which is as under:-
"This petition challenges the order dated 3rd August, 2018 passed by learned ARC where application for leave to defend was dismissed. It is submitted by learned counsel for the petitioner that the petition was 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 14/10/2025 at 22:25:39 filed by private limited company under Section 14 (1) (e) of DRC Act and an issue as to if a limited company need to file a petition under Section 14 (1) (e) or under Section 22 of the DRC Act was raised in RC. Rev. Nos. 18/2016, 204-08/2017, 303/2017, 318/2017, 396- 97/2017 & 519-20/2017 and was referred to the larger Bench."
3. Learned counsel for respondent, in view thereof, submits that the relevancy of any document(s) like the aforesaid one is outside the purview of Section 25-B(8) of the Delhi Rent Control Act, 1958 and cannot be relied upon in a revision petition.
4. As such, renotify on 22.01.2026.
SAURABH BANERJEE, J OCTOBER 13, 2025/bh 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 14/10/2025 at 22:25:39