PRAVEEN KUMAR JAIN Vs. HARI LAL YADAV

JUDGEMENT

(1.) Heard.

(2.) By way of instant petition, the order dtd. 6/5/2022 passed by the Rent Control Tribunal, Raipur is under challenge whereby the Tribunal has affirmed the order passed by the Rent Control Authority, Manendragarh on 8/2/2021.

(3.) The present petition is by the landlord against the dismissal of application for eviction against the respondent / tenant.