KOKILA Vs. DURAIRAJ

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed praying that this Court may be pleased to direct the learned X Judge, Court of Small Causes (Rent Controller) to dispose of the petition, in R.C.O.P.No.1035 of 2006, within the time frame fixed by this Court.

(2.) HEARD the learned counsel appearing for the petitioner. There is no appearance on behalf of the respondent.