Allahabad High Court
Triloki Nath Sharma vs Xii A.D.J. & Others on 15 July, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - A No. - 35390 of 1999 Petitioner :- Triloki Nath Sharma Respondent :- Xii A.D.J. & Others Petitioner Counsel :- Santosh Kumar Respondent Counsel :- P.C.Jain,S.C. Hon'ble Devendra Pratap Singh,J.
This petition by the tenant is directed against concurrent orders decreeing the landlord's suit for arrears of rent and eviction where a conditional interim order is operating since 19.8.1999 but there is nothing on record to how that regular rent is being paid.
However, none appears to press this petition even in the revised list.
Accordingly, writ petition is dismissed.
Order Date :- 15.7.2010 AK