- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) While, he was employed as Senior Analyst in the service of petitioner, the respondent was allotted residential accommodation. He is said to have resigned from service on 16.7.1992 but, did not vacate the residential accommodation. Therefore, the petitioner filed a petition under Section 14(1)(i) and Section 22 of the Delhi Rent Control Act, 1958 for eviction of the respondent.;