A.K. Yog, J. - (1.) Heard Sri S. P. Mehrotra, Advocate, learned Counsel for the petitioner and Sri A N. Sinha, Advocate representing contesting landlord-respondent No. 2 (Ram Narain).
(2.) The petitioner through this writ petition seeks to challenge the judgment and order dated 4.9.2001/Annexure-4 to the petition (PP 40 of the writ paper book).
(3.) The landlord, Ram Narain-respondent No. 2 filed SCC Suit No. 220/ 92 Ram Narain v. Virendra Kumar Chopra in the Court of Judge, Small Causes, Court, Kanpur Nagar on the ground of default and material alteration and claimed the reliefs of eviction and arrears of rent/damages.;