GAYYUR Vs. SHAHIDA PARVEEN

JUDGEMENT

(1.) RESPONDENT no. 2 has also been served. Copy of the paper book has been furnished to him.

(2.) THE order impugned before this court is the order dated 11th May, 2011 vide which the application filed by the plaintiff seeking permission of the court to deposit the keys of the suit premises in the court or in alternate to hand them over to defendant no. 1 had been dismissed; the plaintiff had been granted last opportunity to hand over the peaceful possession of the suit premises to defendant no. 2.

(3.) ON 24th May, 2010, a second revision petition assailing the same order i.e. the order dated 6th October, 2009 had also been disposed of as the plaintiff had sought permission to withdraw the said petition as well.