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AIROnline 2019 SC 770 ::(2019) 262 DLT 253
Supreme Court Of India
Hon'ble Judge(s): Ashok Bhushan, K. M. Joseph , JJ

Delhi Rent Control Act (59 of 1958) , S.14(1)(e)— Eviction petition - Leave to defend - Judgment of Supreme Court in Satyawati Sharma (Dead) by LRs. Vs. Union of India and another, (2008) 5 SCC 287 need not be referred to larger bench for reconsideration. (Para 57)

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