SANJEEV KUMAR Vs. AMARJEET

JUDGEMENT

(1.) CM APPL 21003/2020 (exemption)

(2.) Petitioner seeks setting aside of orders dated 29.09.2018, 11.01.2019, 03.04.2019, 03.07.2019, 21.08.2019, 23.10.2019, 24.02.2020 and 02.03.2020. Petitioner primarily impugns order dated 02.03.2020, whereby Decree of ejectment order 12 Rule 6 CPC has been passed.

(3.) Subject Suit was filed by the respondent for ejectment, recovery of possession and arrears of rent.