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Judgment
18 paragraphs · 267 wordsSanjeev Sachdeva, J
CM APPL.15220/ 2020 (exemption from filing typed copies of annexures) & CM APPL.15221/2020 (exemption from filing attested
affidavits, signatures of petitioner and court fee)
Exemptions are allowed subject to all just exceptions. The duly attested copy of affidavits and court fee shall be filed within one week of the
resumption of the regular functioning of the Court.
CM(M) 380/2020
The hearing was conducted through video conferencing.
Petitioner impugns order dated 01.07.2020, whereby, petition of the petitioner seeking eviction under Section 14(1)(e) of the Delhi Rent Control Act
has been adjourned to 18.08.2020 on the ground of COVID-19 pandemic.
Learned counsel for the petitioner refers to the Office Order dated 16.05.2020, wherein, this Court has, on the administrative side, directed that the
eviction petition filed on the ground of bonafide necessity in which leave to defend is pending for disposal before the Rent Controller/Additional Rent
Controller can be taken up for consideration during this period.
Learned counsel appearing for the respondent submits that he has no objection to the leave to defend application being taken up for consideration as
the matter is ripe for hearing of the leave to defend application.
In view of the above, impugned order dated 01.07.2020 is set aside. The Eviction Petition is directed to be listed before the concerned Additional
Rent Controller on 22.07.2020 for fixing a date for hearing of leave to defend application.
Petition is, accordingly, allowed in the above terms.
Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email.