SATISH CHAND BHOLA Vs. RAJEEV SHARMA

JUDGEMENT

(1.) Heard Sri K.K.Arora, learned counsel for the petitioner and Sri Y.K.Sinha, learned counsel for the respondent.

(2.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the orders dated 4.12.2010 passed by the Prescribed Authority/Civil Judge (Senior Division) Ghaziabad in P.A. Case No. 8 of 2007 (Rajeev Sharma Vs. Satish Chand Bhola ) and judgment and order dated 16.9.2014 passed by the Additional District and Sessions Judge, Court No. 10, Ghaziabad in Rent Civil Appeal No. 5 of 2011 (Satish Chand Bhola Vs. Rajeev Sharma) .

(3.) Vide order dated 4.12.2010, the release application filed by the respondent under Sec. 21(1)(a) of the U.P. Act No. 13 of 1972 was allowed, whereas by the subsequent order dated 16.9.2014, the appeal filed by the petitioner against the order dated 4.12.2010 has been dismissed.