JUDGEMENT
S.U.Khan, J. -
(1.) At the case is listed peremptorily hence illness slip filed by learned Counsel for contesting respondents is ignored.
(2.) No counter-affidavit has been filed by the tenant respondent.
(3.) Heard learned Counsel for petitioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.