ANWAR HASAN Vs. SANJEEV AGRAWAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The instant petition has been filed seeking following reliefs :

(3.) At the very outset, learned counsel for the petitioner submits that the petitioner is the owner and landlord of the suit property and he entered into a lease agreement with respondent no. 1 which has ended in 2005. After execution of the lease agreement, respondent no. 1 used the premise of the petitioner and paid rent as agreed. However, after 2005 respondent no. 1 became traceless and no rent was paid by him since 2005.