Budhi Singh Vs State Of Nct Of Delhi
.... duct would not only be counterproductive but would be an antithesis to the reformative approach otherwise running through the scheme of the 2018 Rules. *** **** 33. Thus, looking to the concept of furlough and the reasons for extending this concession to a prisoner lead us to hold tha ...
Delhi High Court
Mr Iftikhar Ahmad And Anr Vs Mohd Atiq And Others
.... iction Petition was not filed by all the legal heirs of Late Azimuddin, who was the original landlord of the tenanted premises. 14. The learned counsel for the Petitioners submitted that the leave to defend also mentioned that the Respondents had relied upon a forged and fabricated sale dee ...
Delhi High Court
Kishan Kumar & Anr Vs Mohd. Yunus
.... & Others. v. Smt. Chandra Moni Karnani : AIR 1993 Cal 280 to submit that landlord relying on the deeds of the purchase of the tenanted premises that are not stamped, cannot be taken into consideration as a documentary evidence to proof the ownership of the premises. If the deeds are not prop ...
Delhi High Court
Pawan Kumar Through His Lrs Vs Harnarain Dass Charitable Trust
.... there is no finding of fact recorded at all by the learned ARC. This, as per him, is, prima facie, an error apparent on the face of the record requiring this Court to not only admit the main revision petitions, but also grant immediate stay from eviction. Learned counsel vehemently argued that ...
Delhi High Court
M/s Mahalaxmi Hardware Vs Smt Neetu Gupta
.... tial use and there would be no Ground Floor as existing today with the shops including the suit shop. iv) Thus the petitioner no longer requires the suit shop, for the alleged bona fide as purpose set out in the instant eviction petition but rather to facilitate construction of the buildin ...
Delhi High Court
Shri Naveen Kumar Vs Smt Rekha Sharma
.... there is no need for the tenant to lead incontrovertible evidence proving the same; that is to be determined at the stage of trial. In terms of the burden placed on the landlord, while a presumption may exist in their favour as to the bona fide need claimed, once an averment is made to that eff ...
Delhi High Court
Babli Vs Ram Kumar & Anr
.... ant was struck off. 11. Such order dated 26.08.2022 has already attained finality in the sense that even though the tenant had moved an application under Section 151 CPC seeking recall of the above said order, such application was not pursued in the desired manner and was dismissed for non- ...
Delhi High Court
Kumari Gayatri Tripathi Vs Trust Mandir Shri Ramchanderji (Regd.)
.... ion of the Controller obtained in the prescribed manner, re-let the whole or any part of the premises within three years from the date of obtaining such possession, and in granting such permission, the Controller may direct the landlord to put such evicted tenant in possession of the premises. ...
Delhi High Court
Nira Garg Vs Om Prakash Grover
.... riod is three years from the date of the impugned order. The relevant extract is reproduced below: "3. Learned counsel further submits that in any event this being a rent revision, is covered by Article 137 of the Limitation Act and the limitation period is three years from the impug ...
Delhi High Court
Nira Garg Vs Subhash Kumar Grover
.... is three years from the date of the impugned order. The relevant extract is reproduced below: "3. Learned counsel further submits that in any event this being a rent revision, is covered by Article 137 of the Limitation Act and the limitation period is three years from th ...
Delhi High Court
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