AKRAM Vs. MOHAMAD ARIF

JUDGEMENT

(1.) Heard Sri K.K. Tiwari, learned counsel for the petitioner and Sri Sanjay Agrawal, learned counsel appearing for the landlord-respondent.

(2.) At the very outset, Sri Sanjay Agrawal stated that he does not want to file any counter affidavit and the petition may be decided finally, therefore, I proceed to hear the matter on merits.

(3.) Present petition has been filed for quashing the order dated 3.9.2015 passed in P.A. Case No. 40 of 2011 (Mohammad Arif v. Akram) as well as order dated 1.8.2017 passed by Additional District and Sessions Judge/FTC, Court No. 2, Jhansi.