OM PRAKASH STEEL FURNITURES Vs. HINDI PRACHAR SABHA

JUDGEMENT

(1.) These review petitions are at the instance of the tenant, who suffered an order of eviction from this Court in CRP. Nos. 5952, 5953 and 5954 of 2006 dated 25.06.2010. The Petitioner was granted time for vacating till the end of September 2010 subject to usual undertaking. The Petitioner moved the extension applications being CRPMP. Nos. 6172, 6173 and 6174 of 2010 on which initially time was extended till 08.10.2010 by order dated 06.10.2010 and thereafter, extension petitions were disposed of by granting one more month's time on 08.10.2010.

(2.) During the said period, the Petitioner questioned the order in the revision petitions before the Honourable Supreme Court by SLP (Civil) CC. Nos. 16941 - 16943 of 2010 on 26.10.2010. The said SLP was dismissed by Supreme Court on 29.10.2010. The present review petitions were filed on 21.10.2010 and were thereafter listed on 22.10.2010, 28.10.2010 and 29.10.2010 on which date, after hearing both sides, the interim stay of eviction was continued till 12.11.2010 and thereafter, the review petitions were heard on various dates and finally on 01.12.2010 and posted for judgment on 13.12.2010 by extending interim stay till 12.12.2010.

(3.) The main ground on which these review petitions are pressed by the Petitioner/tenant is that the Respondent, who secured eviction orders in the revision petitions, referred to above, has sold the petition schedule premises to M/s. Red Rose Constructions on 26.10.2007 and the subsequent purchaser has already filed separate eviction petition and thereby the Petitioner having lost title to the property the eviction petitions at his instance are not maintainable. It was also submitted that the said subsequent event of sale of the schedule premises was not disclosed at the time of hearing of the revision petitions, as such, the review of the orders is warranted, as the Respondent/revision Petitioner cannot be said to be landlord anymore.