WPMS/2702/2021
2022 Latest Caselaw 83 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No. 2702 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Piyush Garg, Advocate, for the petitioner.

Mr. Yashpal Singh, Advocate, for the respondents.

The present Writ Petition has been preferred by the tenant/petitioner, being aggrieved against the judgment of 31st January, 2014, which had been passed by the Judge, Small Causes Court in SCC Suit No. 3 of 2007, Tarun Kumar Gupta Vs. Hari Chand and another, as well as the judgment of the revisional Court dated 16.09.2021, passed by the Court of 6th Additional District Judge, Dehradun, in Civil Revision No. 9 of 2014, Tarun Kumar Gupta Vs. Hari Chand.

The respondents, who are represented by the caveator, may file their counter affidavit within a period of three weeks from today.

Since the finding has been concurrently recorded by both the Courts below that there is no arrears of rent, due to be paid at the behest of the petitioner / tenant to the respondents/landlord, the effect and operation of the impugned judgements and the consequential eviction would be kept in abeyance till the next date of listing.

By that time, the respondents may file their counter affidavit.

List this Writ petition, as soon as the counter affidavit is filed by the respondents.

(Sharad Kumar Sharma, J.) Dated 10.01.2022 Shiv