PREMRATAN Vs. RAMCHANDRA AND CO.

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to Courts.

(2.) The petitioner has preferred this writ petition with the following prayer:

(3.) Learned counsel for the petitioner submit that the petitioner is the landlord of the property in dispute, and on count of default in payment of due rent by the respondents-tenants, despite service of notices upon them, the petitioner-landlord sought to evict the respondents-tenants on the ground of bonafide and personal necessity, in particular. Learned counsel further submits that the respondents-tenants had also sublet the property in dispute to a third party, and therefore, eviction so sought was on valid grounds.