(1.) Heard Sri Ashish Kumar Srivastava, learned counsel for the revisionist and Sri Atul Dayal along with Sri Chetan Prakash, learned counsel for the respondents.
(2.) The present revision has been filed with a prayer to set aside the order dated 28.2.2019 and the formal order dated 12.3.2019 passed by the Additional District Judge, Court No. 2/J.S.C.C. District Varanasi in S.C.C. Suit No. 07 of 2017, whereby the court below has rejected the application (Application No. 16-C) filed by the revisionist/defendant seeking exemption from depositing any rent under Order XV Rule 5 of Code of Civil Procedure.
(3.) Briefly stated the facts of the case are that S.C.C. Suit No. 07 of 2017 (Subhash Chandra Vs. Smt. Pushpa Gupta) was filed seeking eviction of the revisionist from premises being part of the House No.C.K.48/178A Mohalla Hadaha District Varanasi and also claiming arrears of rent.
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