Sanjeev & Ors vs Gulshan Kapur & Ors on 11 July, 2025

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Delhi High Court - Orders

Sanjeev & Ors vs Gulshan Kapur & Ors on 11 July, 2025

Bench: Anup Jairam Bhambhani

                          $~94

                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         RC.REV. 202/2025

                                    SANJEEV & ORS.                                                                  .....Petitioners

                                                                  Through:            Mr. Rajesh Kumar, Mr. S. S. Wadhwa
                                                                                      and Mr. Aakash Kumar, Advocates.
                                                versus
                                    GULSHAN KAPUR & ORS.                                                            .....Respondents
                                                Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 11.07.2025 CM APPL. 40599/2025 Exemption allowed, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed-of.

CM APPL. 40600/2025 (condonation of delay in re-filing) By way of the present application filed under section 151 of the Code of Civil Procedure 1908 ('CPC'), the petitioners seek condonation of about 26 days' delay in re-filing the regular first appeal.

2. For the reasons stated in the application, which is duly supported by affidavit, the application is allowed.

3. The delay in re-filing is condoned.

4. The application stands disposed-of.

RC.REV. 202/2025 Page 1 of 2

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 18/07/2025 at 22:18:11 RC.REV. 202/2025 CM APPL. 40598/2025 (for placing additional documents on record) CM APPL. 40597/2025 (for stay)

5. By way of the present revision petition filed under section 25(8) of the Delhi Rent Control Act 1958 ('DRC Act') read with section 151 CPC, the petitioners impugn judgment dated 09.01.2025 passed by the learned Additional Rent Controller, Tis Hazari Courts, Delhi in RC ARC No.327/2023 titled Gulshan Kapur & Ors. vs. Sanjeev & Ors, whereby the eviction petition has been allowed.

6. Issue notice.

7. Upon the petitioners taking steps, let notice be sent to the respondents by all permissible modes, returnable for the next date.

8. Let the notice indicate that reply to the petition and the applications be filed within 02 weeks of service; rejoinder thereto, if any, be filed before the next date; with copy to the opposing counsel.

9. Re-notify on 07th August 2025.

ANUP JAIRAM BHAMBHANI, J JULY 11, 2025 ds RC.REV. 202/2025 Page 2 of 2 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 18/07/2025 at 22:18:11

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Delhi High Court - Orders