Sanjeev Sachdeva,J. - (1.) Allowed subject to just exception. CM. APPL. 11889/2020, 12062/2020, 25618/2020 (exemption) REVIEW PET. 159/2020 and CM.APPL. 11883/2020 (for extension of time), CM. APPL. 12061/2020 (for amendment of CM.11883/2020), CM. APPL. 25619/2020 (for stay of execution) and CM. APPL. 25620/2020 (for condonation of delay in filing Review) The hearing was conducted through video conferencing.
(2.) Subject review petition has been filed by the petitioner seeking review of order dated 05.12.2019 allegedly based on recent facts and exceptional circumstances.
(3.) Respondent had filed the subject eviction petition under Section 14(1)(e) of the Delhi Rent Control Act seeking eviction on the ground of bonafide necessity of the subject premises.;