CourtKutchehry.com
High CourtsSingle Bench

Inderjeet Singh vs Seema Khattar

Delhi High Court · Decided on 21 December 2022 · Citation: (2022) 12 DEL CK 0160

HON’BLE JUDGES
Tushar Rao Gedela, J
ACTS & SECTIONS REFERRED
Code Of Civil Procedure, 1908 — Section 151, Order 11, Order 11 Rule 1, Order 11 Rule 2, Order 11 Rule 12, Order 11 Rule 13, Order 11 Rule 14 · Delhi Rent Control Act, 1958 — Section 14(1), 25B
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous (Main) No. 1412 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

14 paragraphs · 390 words

Tushar Rao Gedela, J

CM APPL. 54392/2022 (for exemption)

1.

Exemption is allowed, subject to all just exceptions.

2.

The application is disposed of.

CM(M) 1412/2022 & CM APPL. 54393/2022 (for stay)

3.

Mr. Praveen Suri, learned counsel appears for the petitioner and submits that the learned Additional Rent Controller (‘ARC’) has refused to take the application under Order XI Rules 1, 2, 12, 13 and 14 r/w Section 151 of the CPC, 1908, on record on the basis that the aforesaid application is not maintainable in the eviction petitions, filed under Section 14 (1) e r/w Section 25 B of the Delhi Rent Control Act, 1957.

4.

Learned counsel submits that on that basis, the ARC refused to even take the application on record.

5.

By way of the present petition, all that the petitioner seeks is that the application under Order 11 of the CPC, 1908, be taken on record and decided in accordance with law.

6.

In view of the aforesaid submissions, this Court is of the considered opinion that in such matters, where the Trial Court has not even taken on record the application and decided the same in accordance with law, no useful purpose would be served in issuing notice to the respondent for the reason that it will entail delay in disposal of the eviction petition pending before the ARC.

7.

The right of a litigant to file and maintain an application is indelible unless barred by law and this Court is of the opinion that the rights of a litigant to agitate their particular issue cannot be diluted, subject however, to the limitations under any law as well as the power conferred upon the courts to decide the same.

8.

In view of the above, the present petition is disposed of with a direction to the ARC to take on record the application under Order XI Rules 1, 2, 12, 13 & 14, CPC, 1908 and decide the same in accordance with law.

9.

It is informed that the eviction petition is listed on 04.01.2023.

10.

It is made clear that this Court has not expressed any opinion on the merits of the matter and the ARC is at liberty to deal with the application on its own merits.

11.

The petition along with pending application stands disposed of in the above terms.