V.B.GUPTA,J. - (1.)PRESENT petition under Section 25-B (8) of Delhi Rent Control Act, 1958 (for short as 'Act) has been filed on behalf of petitioners for quashing of order dated 23rd March, 2010 passed by Additional Rent Controller, Delhi (for short as 'Controller') vide which petitioners' application seeking leave to contest the eviction petition was dismissed and eviction order has been passed u/s. 14 (1) (e) of the Act, in favour of the respondent and against the petitioners.
(2.)BRIEF facts as per eviction petition are that respondent (petitioner in the trial court) is the owner/landlord of property known as "Kundan Mansion" bearing no. 1769 to 1772 and 1783 to 1785 Bhagirath Palace, Chandni Chowk, Delhi.
Petitioner No. 1 (respondent No. 1 in the trial court) a partnership firm, is a tenant in the portion consisting of one hall, two rooms, two verandahs, latrine and open court yard, as shown in red in the site plan annexed with the eviction petition. The premises in question were let out for office-cum- showroom and godown purposes at a monthly rent of Rs. 980/-.

(3.)IT is stated that premises are required bona fide by the respondent for himself for setting up his professional office and he has no other suitable accommodation for this purpose. Respondent was enrolled as an Advocate in 1969. He practiced as an Advocate with Shri Vishnu Bhagwan Andley, Advocate, till he joined Delhi Judicial Service in 1973. He was working as Additional District and Sessions Judge, In-charge Karkardooma Court, at the time of his superannuation on February 29, 2008. Thereafter, respondent started his own practice as an Advocate. He now requires the premises to set up his professional office.