S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) Ground floor of premises G-47, Kirti Nagar, New Delhi was let out in November, 1963 by Daulat Rai Tandon, father of the present respondent, to the appellant for the residence of its employee, Shri K. K. Chaudhry, who, subsequently, vacated the premises and shifted to his own flat at C-II/29-C, DDA Flats, Janak Puri, Pankha Road, New Delhi and since then, the premises are in occupation of Shri Raj Chaudhry, another employee of the appellant, against whom eviction proceedings, on the ground of sub-letting, are pending.
(3.) The respondent was employed as Deputy Chief Engineer in Northern Railway and retired from service, while posted at Delhi, on 23-7-87. He filed a petition under Section 14C of the Delhi Rent Control Act, 1958 (for short, 'the Act') for eviction of the appellant, but the petition was dismissed by the Rent Controller on 4-5-93. The Revision filed against that order was dismissed by the High Court. The respondent, then, approached this Court in Civil Appeal No. 10475 of 1996 (arising out of SLP(C) No. 8337 of 1994) which was allowed and the case was remanded to the Rent Controller for a fresh decision in the light of the judgment in Anand Swaroop Vohra v. Bhim Sen Bahri, (1994) 5 SCC 372 .;