MANOJ RASTOGI Vs. MANOJ KUMAR

JUDGEMENT

(1.) Heard Sri Rahul Sahai, learned counsel for the petitioner and Sri Kshitij Shailendra, learned appearing for the respondent.

(2.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of the learned counsel for the parties the case is being disposed of finally at this stage.

(3.) The present writ petition has been filed for quashing the impugned judgment and order dated 10.5.2018, passed by the Additional District Judge/Special Judge (E.C.Act), Budaun in Rent Appeal No.10 of 2015, Manoj Kumar vs. Manoj Rastogi.