NANDKISHORE BHARDWAJ Vs. SHOORVEER SINGH

JUDGEMENT

(1.) Heard Mr. Ved Prakash Sogarwal, learned counsel appearing for the appellant and Mr. O.P. Mishra, learned counsel for the respondent.

(2.) In this intra-court appeal the judgment and order dtd. 24/8/2022 passed by the learned single Judge has been impugned.

(3.) It appears that the respondent-Shoorveer Singh as a landlord initiated proceedings under Sec. 9 of the Rent Control Act, 2001 for the eviction of the petitioner-appellant on the ground of default in payment of rent.