BHAG SINGH Vs. SAVITRI DEVI

JUDGEMENT

(1.) SHRI C.S.Kotwani has lodged caveat on behalf of the respondent No.1 to oppose admission of this petition for writ and any orders on stay petition. A copy of the petition for writ has already been applied to learned counsel for the caveator.

(2.) HEARD counsel for the parties.

(3.) BRIEFLY stated, facts of the case are that the respondent No.1 has filed a petition for eviction with allegation that the tenant in the premises in question has defaulted in making payment of rent. It is further alleged that he also renounced the title of landlord.