JUDGEMENT
Vivek Kumar Birla, J. -
(1.)Heard Sri M.C. Singh, learned counsel along with Sri Dushyant Singh, learned counsel for the petitioner-tenant and Sri P. K. Jain, learned Senior Counsel assisted by Mohd. Saleem Khan, learned counsel for the respondents-landlord.
(2.)Learned counsel for the respondents-landlord submits that he does not want to file any counter affidavit, therefore, with the consent of parties the matter was finally heard and the judgement was reserved.
(3.)The Present petition has been filed challenging the impugned order dated 9.11.2020 passed by the respondent no. 1 and the impugned order dated 1.4.2019 passed by the respondent no. 2.
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