SRIRAMULU Vs. JAYAPAL

JUDGEMENT

(1.) AGGRIEVED over the delay caused in the disposal of an execution petition in E. P. No. 70 of 2002, the landlord who obtained an order of eviction on 2. 2. 1994 in RCOP No. 133 of 1993, has brought forth this revision petition before this Court.

(2.) IN order to avoid the avoidable delay, it is not necessary that a notice should be sent to the respondent.