(1.) Rajarshi Bharadwaj, J 1. By this appeal, correctness of the order of the Learned Single Judge dated September 16, 2020 passed in W.P.A. No. 115 of 2020 (Suraj Singh -versus-State Bank of India & amp; Ors.) has been questioned by the writ petitioner.
(2.) Having heard the learned counsel for the parties and perusal of the records, it is observed that a registered lease deed between the appellant-respondent no.1 and respondent no. 2 dtd. 17/4/2017 categorically mentions that the appellant-respondent is the lessor of the said premises.
(3.) The grievance of the appellant-respondent primarily is that despite the subsistence of the lease deed which creates a privity of contract between the Respondent no.1 and 2 as far as the lease is concerned, the respondent no.2 has not been paying any rent since March, 2018. The appellant-respondent had submitted that the decree without making the appellant a party, cannot have any effect on the lessor-lessee relationship between the parties.