Vivek Kumar Birla, J. - (1.) Heard Sri Saurabh Srivastava, learned counsel for the tenant-petitioner and Sri Manish Kumar Nigam, learned counsel appearing for the landlord-respondent no. 1.
(2.) Present petition has been filed for quashing the order dated 14.10.2019 passed by the Presribed Authority / Civil Judge (J.D.), Kanpur Nagar in Rent Case No. 2 of 2016 (Vishnu Kumar Agrwal vs. M/s A.B. Corporation and others) as well as order dated 1.12.2020 passed by the Additional District Judge, Court No. 11, Kanpur Nagar in Rent Appeal No. 50 of 2019 (M/s A.B. Corporation vs. Vishnu Kumar Agrwal and others).
(3.) By the order dated 14.10.2019 the Prescribed Authority allowed the release application filed by Vishnu Kumar Agrawal against the tenant-petitioner herein. The appeal filed by the tenant was dismissed by the impugned judgment dated 1.12.2020.;