C482/1032/2014
2021 Latest Caselaw 4462 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      09.11.2021                        C482 No. 1032 of 2014
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. Ramji Shrivastava, learned counsel for the applicants, Mr. Pratiroop Pandey, learned A.G.A. for the State and Mr. Piyush Garg, learned counsel for the private respondent no.2.

During the arguments, learned counsel for both the parties are in agreement that that applicant nos.5 and 6, namely, Raj Kumar Agarwal and Harish Arora have vacated the premise in-question and the applicant no.7 was not party before the Magistrate. The learned counsel for the applicants submitted that the applicant nos.1/1 to 1/3 and the applicant nos.2 to 4 are contesting this application, filed under Section 482 of Code of Criminal Procedure, 1973.

During the arguments, the learned counsel for the applicants submitted that the applicants were not tenant in the vacant rooms, as shown in the sale deed.

Arguments heard.

Judgment reserved.

(Alok Kumar Verma, J.) 09.11.2021

Pant/