RAJAN KHANNA Vs. VIKAS GUPTA @ JIMMI AND ANOTHER

JUDGEMENT

(1.) The petitioner is a tenant in a building of the respondents, who are the landlords. The respondents filed a suit under Section 21(1)(a) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (from hereinafter referred to as "Act No. 13 of 1972") for eviction before the learned Civil Judge (JD) Haldwani, District Nainital, which is pending since year 2014, where the proceedings are summary in nature and are adjudicated generally on exchange of affidavits.

(2.) Evidently the application under Section 21(1)(a) of Act No. 13 of 1972 has been moved by the respondents for their bonafide need, as they wanted to start business in the said premises.

(3.) The petitioner moved an application before the court concerned in order to show that the respondent/tenant is already working in Ashoka Leyland and for this purpose he wants to summon the officers of Ashoka Leyland. This application of the petitioner has been rejected vide order dated 09.03.2016. Hence, the present writ petition before this Court.