GURUBHAN SINGH Vs. ASHUTOSH MISHRA

JUDGEMENT

(1.) Heard Sri Atul Dayal, learned counsel for the defendantpetitioner and Sri Kushal Kant holding brief of Sri Raj Kumar Tiwari, learned counsel for the plaintiff-respondent.

(2.) At the very outset, Sri Kushal Kant, learned counsel for the plaintiff-respondent submitted that he does not want to file any counter affidavit.

(3.) Present petition has been filed for quashing the order dated 30.4.2016 passed by the Judge Small Causes Court/Prescribed Authority, Kanpur Nagar in Rent Case No. 8 of 2009 (Ashutosh Mishra v. Gurbhan Singh) and the order dated 18.5.2018 passed by Additional District Judge, Court No. 15, Kanpur Nagar in Rent Appeal No. 49 of 2016.