- (1.) - Leave granted.
(2.) This appeal by the sub-tenant seeking quashing of the judgment and order dated 28th Feb., 2000 by the High Court in second appeal from order by which the landlord's appeal was allowed for a decree of eviction.
(3.) The question in issue is : Whether an eviction order passed under clause (d) to proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 on the face of the finding recorded that the appellant is a lawful sub-tenant in respect of the premises since before 9th June, 1952 would be valid.;