AVTAR SINGH Vs. ROSHAN LAL

JUDGEMENT

(1.) Two applications moved by the petitioner/tenant, i.e.

(2.) I have heard Mr. Bhag Chand Sharma, learned counsel for the petitioner and Mr. Jagat Paul, learned counsel, for the respondent and gone through the appended record.

(3.) Bare facts required for adjudication of the instant petition may be noticed hereinafter:-