RAMESH CHANDRA Vs. DISTRICT JUDGE UNNAO

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Counsel for Petitioner and Sri Puneet Chandra, learned Counsel for Respondents.

(2.) The facts in brief as stated by the learned Counsel for the Petitioner are that initially Radhy Sharan Srivastava (now deceased) filed a Suit for arrears of rent and ejectment, registered as SCC Suit No. 9 of 1996 in the Court of Judge Small Cause Court/Civil Judge (Senior Division) Unnao. On 19.2.1997 written statement has been filed by the Petitioner/tenant.

(3.) Learned Counsel for the Petitioner further submits that in the said suit an order dated 27.11.2003 (Annexure No. 3 to the writ petition) passed against the Petitioner, challenged by way of revision, registered as Revision No, 1 of 2004, allowed by the revisional Court vide order dated 25.2.2005.