CHIEF POSTMASTER & ORS. Vs. KANTA DEVI

JUDGEMENT

(1.) ISSUE notice to the respondent. Mr. Dewan, Advocate, enters appearance and accepts notice.

(2.) WITH consent of parties, the matter is taken up for final disposal today itself.

(3.) AFTER trial, the court concluded that, in terms of the lease executed between the parties on 3rd June, 2004, the tenancy stood determined by efflux of time on 22nd October, 2006. To this extent, there appears to be no dispute between the parties.