NARENDRA KUMAR Vs. ISHWAR DAYAL AND 3 OTHERS

JUDGEMENT

(1.) List of fresh cases has been revised. No one is present on behalf of the petitioner to press this petition. On earlier occasion also on 4.7.2018 no one was present on behalf of the petitioner to press this petition even in the revised call, however, in the interest of justice, case was directed to be taken up today but again no is present to press this petition.

(2.) In the facts and circumstances of the case, I proceed to consider the petition on merits.

(3.) Present petition has been filed for setting aside the order dated 5.5.2018 passed by the Additional District Judge, Muzaffar Nagar in SCC Revision No. 6 of 2017 and the judgement and order dated 16.2.2017 passed by the Civil Judge (S.D.)/Fast Track Court, Muzaffar Nagar in SCC No. 12 of 2008.