INDO BURMA PETROLEUM CO LTD Vs. MEERA SINGHAL

JUDGEMENT

(1.) LIST revised. No one appears for the respondents. Heard learned Counsel for the petitioner.

(2.) THIS writ petition is directed against judgment and order dated 25. 8. 1993 given by R. C. and E. O. /city Magistrate, Bulandshahar in case No. 15/89 thereafter 21/92 under section 29-A (5) of U. P. Act No. 13 of 1972 Smt. Meera Singhal v. Indo Burma Petroleum Co. Ltd.

(3.) INDO Burma Petroleum Co. Ltd. which was the tenant/opposite party in the case before R. C. and E. O. and petitioner in this writ petition has now merged in Indian Oil Corporation.