MADHU GUPTA Vs. SATISH CHAND & ORS.

JUDGEMENT

(1.) Heard Sri P.K. Mishra, learned Counsel for the petitioners-tenant and Sri Rahul Sahai Advocate for the landlord-respondents. Both the writ petitions are connected and these are decided by a common judgment.

(2.) Counter and rejoinder affidavits have been exchanged and as agreed between the Counsels for the parties, writ petitions are heard finally.

(3.) Writ petitions are filed challenging the orders dated 9.7.2009 passed by Upper Zila Judge, Mathura, Court No. 5, in S.C.C. Suit No. 2 of 2006, Satish Chand and others v. Smt. Madliu Gupta and 26.5.2009 passed by Upper Zila Judge, Court No. 4, Mathura in S.C.C. Suit No. 5 of 2006, Satish Chand and others v. Smt. Kumud Gupta. Similar question is involved in Writ Petition No. 33434 of 2009, Kumud Gupta v. Satish Chand and others wherein an interim order has been passed on 8.7.2009.