HEERA LAL CHAURASIYA Vs. PRADEEP KUMAR CHAUDHARY

JUDGEMENT

(1.) Heard Sri Ramendra Asthana, learned counsel for the petitioners. Sri P.K. Jain, Senior Counsel, assisted by Sri Manish Kumar Jain, has appeared for the contesting respondents.

(2.) The dispute is in respect of a shop between the owners and landlords on one side and the tenant on the other side.

(3.) The suit of the owners and landlords for rent eviction has been decreed by the courts below whereupon this petition has been preferred by the tenant under Article 227 of the Constitution of India.