SHASHI BALA Vs. ISHAR DAYAL

JUDGEMENT

(1.) AS per report of the Registry, the service upon the respondents was complete. Despite service, no body appeared on behalf of the respondents on number of previous dates of hearing. Even today, no body was present on behalf of the respondents. Consequently, I direct ex parte proceedings be taken against the respondents. In any case, there is no other alternative for this Court, but to proceed with the matter in accordance with law.

(2.) I have heard the learned counsel for the petitioner at some length.

(3.) EVICTION petition was contested by the tenants, who denied that there was any relationship of landlord and tenants between the parties.