Devendra Kumar Arora, J. - (1.) Heard Sri M.A. Khan, Senior Advocate assisted by Sri Mohd. Aslam, Advocate and Sri Manish Kumar, Advocate appearing for the contesting respondent.
(2.) With the consent of the parties Counsel, the writ petition is disposed of finally at the admission stage itself.
(3.) In the instant writ petition the petitioner has assailed the order dated 4.8.2015 passed by Additional District Judge, Lucknow, the Rent Appeal No. 14/2014 In re : Sardar Manjeet Singh v. Ritu Bansal , whereby the appeal preferred against the judgment and order dated 10.1.2014 passed in P.A.Case No. 38/2010 has been rejected.;