SUNITA GUPTA Vs. PRABHAT CHANDRA TANDON

JUDGEMENT

(1.) Order on Recall Application: The present revision was dismissed in default on 12th of August 2009. Thereafter, a restoration application was filed which was also dismissed in default on 22.1.2010. This is an application to recall the aforesaid two orders and to restore the revision to its original number.

(2.) Heard the Counsel for the parties. Cause shown is sufficient. Both the orders aforesaid are hereby recalled subject to payment of Rs. 5,000/- as cost which has already been paid to the learned Counsel for the opposite party. Order on Revision:

(3.) This revision is directed against judgment and decree dated 2nd of March, 2009 passed in SCC suit No. 12 of 2008, Prabhat Chandra Tandon v. Smt. Sunita Gupta and another, whereby the Court below has decreed the suit for recovery of arrears of rent, ejectment of present applicant and damages etc. The revision has been filed under section 25 of the Provincial Small Cause Courts Act.