BHAGWAN DAS NARANG Vs. RADHEY KISHAN

JUDGEMENT

(1.) NONE appeared for the respondent at the first call. None appears for the respondent even at the second call.

(2.) WE have heard learned counsel for the appellant.

(3.) WE find that impugned judgment and decree dated 29th November, 2007 appears to have been passed post haste. The result is that the appellant has lost the right to recover possession of shop No. A-305 New Subji Mandi, Azadpur, delhi.