Mrs. Sunita Agarwal, J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the petitioners and Sri Kumar Ajit, learned counsel for the respondents.
(2.) The release application has been filed with a categorical assertion that the shop in question is needed by the landlord who had retired on 31.1.2011.
(3.) In paragraph 4 of the release application, it is specifically stated by the landlord that he has two sons and still has the liability of his younger son who is studying in B.Com.;