VIRENDRA KUMAR TRIPATHI Vs. AMIT DUA

JUDGEMENT

(1.) Heard Sri Shashi Nandan, learned Senior Counsel, assisted by Sri Anil Babu, learned counsel for the petitioner and Sri Atul Dayal, learned Senior Counsel, assisted by Sri Manas Bhargava, learned counsel for the respondents.

(2.) Present petition has been filed with the prayer to set aside order dtd. 8/8/2024 passed by Rent Tribunal/ADJ Court No. 17 Kanpur Nagar in Rent Appeal No. 34/2024 as well as order dtd. 31/1/2023 passed by ADM(Judicial) in case no. 1616/2022 and the Execution order dtd. 17/12/2024 passed by ADM(Judicial)in Execution Case No. 7221/2024.

(3.) As only question of law i.e. interpretation of Sec. 9 and 10 of the UP Act No. 16 of 2021(hereinafter, referred to as, -Act, 2021') is involved, therefore with the consent of learned counsel for the parties, petition is being decided at the admission stage itself without asking for counter affidavit.