SAIZAMI SAILO Vs. HAUTHANGA

JUDGEMENT

(1.) This Court vide Order dated 09.12.2020 observed that as no one appeared for the respondents despite service of notice, Court would proceed with the matter without waiting for the appearance of the respondents on the next Court date. Thereafter, the matter was listed again on 28.01.2021 on which date, a last chance was again given to the respondents to make their appearance in the matter and it was directed that the matter be listed again on 04.02.2021. That is how the matter is listed today.

(2.) Mr. Lalrokunga Pautu, learned counsel submits that he has been instructed by his senior, Mr. J.C. Lalnunsanga that they will be representing all the respondents and prays that he be given some time to file their power to appear for the respondents. However, considering the nature of the grievance and the issue involved, this Court is of the considered view that the matter can be proceeded with and that no prejudice would be caused to the respondents even if the matter is taken up for disposal.

(3.) Heard Mr. Jonathan L. Sailo, learned counsel for the petitioner, who submits that the petitioner by filing this Civil Revision Petition under Article 227 of the Constitution of India r/w Section 151 of the Code of Civil Procedure (CPC) prays for setting aside the impugned Order dated 26.08.2019 passed by the learned Addl. District and Sessions Judge, Aizawl in RFA No. 12/2019 arising out of Eviction Suit No. 2/2001. He also prays for setting aside the subsequent orders passed by the learned Court below after the filing of the instant Revision Petition as was brought on record vide affidavit filed on 22.07.2020 as permitted by this Court vide Order dated 04.06.2020.