SURESH KUMAR Vs. SAVITA SHARMA AND THREE OTHERS

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 227 of the Constitution of India assailing the judgment and order dtd. 6/6/2012, passed by learned Prescribed Authority/ Civil Judge (Senior Division) in P.A. Case No.06 of 2010, "Smt. Savita Sharma and Others vs. Suresh Kumar", & judgment and order dtd. 8/3/2018, passed by learned Ist Additional District Judge, Haridwar in Rent Control Appeal No.86 of 2012, "Suresh Kumar vs. Smt. Savita Sharma and Others".

(2.) Respondents herein had filed a P.A. Case No.06 of 2010 against the petitioner. The said P.A. case was allowed. Against the judgment dtd. 6/6/2012, passed by learned Prescribed Authority, an Appeal was filed. The said Appeal has been dismissed on 8/3/2018. Hence, present Writ Petition.

(3.) Heard Mr. Jitendra Chaudhary, learned counsel for the petitioner and Mr. Nikhil Singhal, learned counsel for the respondents.