SAROJNI AGARWAL Vs. BANK OF BARODA MORADABAD

JUDGEMENT

(1.) The premises in question is first floor of 12/2/8, Chaumukha Pul, Moradabad. The owner and landlady of the first floor of the property is Smt. Sarojani Agrawal, Bank of Baroda was a tenant of the property in question.

(2.) These revisions have come up before me by nomination.

(3.) I have heard Sri Avinash Swarup, learned Counsel for the Bank of Baroda and Sri Kshitij Shailendra for the landlady.