ACHAL KUMAR CHADDHA Vs. SANTOSH KUMAR KESARWANI

JUDGEMENT

(1.) Vakalatnama filed today by Sri Narendra Mohan and Sri Harish Chandra Mishra, learned counsels on behalf of respondent is taken on record. Heard learned counsel for the parties.

(2.) This is tenant's petition. The release application was filed for the need of the shop in which the tenant is doing shoe business. Earlier, the landlord has filed an application in the year 1999 for release of the same shop setting up his need for business of electrical goods. The matter has travelled up to this Court and only a portion of the shop 4 and 1/2 ft. width x 22 ft. depth has been released in favour of the landlord on 25.9.2008.

(3.) After a period of two years in the year 2010 the landlord has moved another release application stating therein that he has not been able to establish the electrical goods business because of insufficient space. The landlord is carrying out sewing machine business and for the same need which was set up in 1999, the present release application was pressed.