LALIT KUMAR JAIN Vs. VIMAL KUMAR JAIN

JUDGEMENT

(1.) An affidavit of undertaking filed today is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner has called in question the judgment and order dated 13.12.2012 passed by Appellate Court in an appeal filed under Section 22 of U.P. Act No. 13 of 1972 (hereinafter referred to as 'the Act'). Thereby, the appeal of the respondent-tenant challenging the order of release, passed by the Prescribed Authority, has been allowed.