SANJEEV SACHDEVA,J. - (1.) Petitioner impugns order dated 08.04.2019 whereby leave to defend application of the petitioner has been dismissed.
(2.) Respondent had filed the subject eviction petition seeking eviction of the petitioner on the ground of bonafide necessity under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 from one Godown/Shop with Mezzanine having separate staircase on the ground floor of property known as property bearing No. 990, Ward No. XI, Haveli Bakhtavar Khan, Gail Madarse Wali, Matia Mahal, Jama Masjid, Deihi-110006, more particularly as shown in red colour in the site plan attached with the eviction petition.
(3.) Respondent had filed the subject eviction petition contending that they are owner/landlords of the tenanted premises and require the premises for residence of himself and members of his family dependent upon him for residence and neither he nor any of his dependent family members have any other suitably residential accommodation.;