KRISHNA KATYAL Vs. KAMLESH GUPTA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The Petitioners have filed this writ petition for a writ of certiorari for quashing the impugned order and judgment dated 30.10.2010 passed by the Additional District Judge, IV, Moradabad. They have also prayed for staying the operation of the order and judgment dated 30.10.2010.

(3.) The facts in brief are that Respondent No. 1, Smt. Kamlesh Gupta is the landlady of shop No. 29 situate at Kedar Nath Girdhari Lal Market Maupur, District Moradabad. It was let out to one Manohar Lal Katyal, the husband of the Petitioner allegedly on rent at the rate of Rs. 375/-per month where the business of General Merchant was being run by the husband of the Petitioner.