MAHENDRA DAYAL,J. - (1.) With the consent of learned counsel for the parties, the writ petition is being finally heard and decided at the admission stage.
(2.) I have heard learned counsel for the parties and have perused the record.
(3.) The tenant- petitioner has filed this writ petition for setting aside the judgment and decree dated 5.9.2013, passed by the First Additional JSCC Lucknow in SCC Suit No. 146 of 1997 and the judgment and order dated 23.1.2018 passed by the Special Judge (CBI) Court No. 1/Additional District Judge, Lucknow in SCC Revision No. 105 of 2013.;