SAJJAN KUMAR Vs. MANUJ KUMAR

JUDGEMENT

(1.) Sajjan Kumar filed this revision petition challenging the order passed by Rent Controller and the Appellate Authority ordering his ejectment from the demised premises.

(2.) On 10.12.2014, when the revision petition was taken up, learned counsel for the revision petitioner in consultation with the revision petitioner, opted not to press this revision petition on merits and sought reasonable time to hand over the vacant possession of the demised premises. Order dated 10.12.2014 is reproduced as follows:-

(3.) Before the next date of hearing, revision petitioner moved an application seeking recalling of the order dated 10.12.2014 with the plea that he had come to know about the previous eviction suit filed by the respondent-landlord against one Radha Rani. In that suit, he succeeded in getting premises vacated on the basis of compromise and this fact was not disclosed in the ejectment petition.