SUNITA PAHWA Vs. PURAN CHANDRA KANDPAL

JUDGEMENT

(1.) THE present petitioners before this Court are the tenants of respondent/landlord. The respondent being landlord has moved an application under 21(1)(a) of Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (in short "Act No. 13 of 1972") before the Prescribed Authority.

(2.) TODAY counter affidavit has been filed by the respondent/landlord in the Court and the same is taken on record.

(3.) THE contention of the petitioner is that he seeks to examine the respondent/landlord and his witnesses for which he had moved an application before the Prescribed Authority.