JAI PRAKASH GUPTA Vs. RIYAZ AHAMAD

JUDGEMENT

(1.) In spite of repeated opportunities having been granted to the respondents to contest this appeal, the respondents had failed to appear at the time of hearing.

(2.) Leave granted.

(3.) This appeal by way of Special Leave arises from the Judgment and final order of the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No. 1112 of 2001 dated 11th of December, 2007, whereby the High Court had set aside the Judgment and order of the Additional District Judge, Meerut and remanded the same to it to consider the effect of subsequent developments which had occurred, on the question of bonafide requirement of the landlord and also on the comparative hardship of the parties.