WPMS/2370/2021
2021 Latest Caselaw 4551 UK

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      12.11.2021                         WPMS No.2370 of 2021
                                         Hon'ble Alok Kumar Verma, J.

By means of the present writ petition, the petitioners have challenged the impugned judgment dated 10.09.2021, passed by the learned Additional District Judge, Kotdwar, District Pauri Garhwal in Rent Appeal No.76 of 2019, "Shri Kannya Lal Agarwal (deceased) through legal representatives vs. Yogesh Shah and others", whereby, the learned Additional District Judge dismissed the appeal, filed against the judgment dated 14.10.2019, passed by the learned Prescribed Authority/Civil Judge (Senior Division), Kotdwar, District Pauri Garhwal, by which the release application, filed by the respondents under Section 21(1)(a) of the Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (as applicable in the State of Uttarakhand) was allowed.

Heard Mr. D.C.S. Rawat, learned counsel for the petitioners and Mr. Rajendra Dobhal, learned Senior Advocate assisted by Mr. M.S. Bhandari, learned counsel for the Caveator.

The learned counsel for the caveator requested two weeks' time to file counter affidavit.

Post this case on 03.12.2021.

(Alok Kumar Verma, J.) 12.11.2021 Neha