MANOJ KUMAR Vs. ASHOK KUMAR SNHA

JUDGEMENT

(1.) ON the presentation of the present Civil Revision Mr. Narendra Kumar, Advocate, who has signed the Vakalatnama made a statement that he be permitted to withdraw the Civii Revision. At this, Mr. Ashok Kumar Sinha, opposite party no. 1, desired to be heard on what the whole issue was about.

(2.) MANOJ Kumar is an Advocate of the High Court. He is the petitioner who has brought this revision. He is defendant no. 1 in Eviction Suit No. 41 of 2001 filed by Ashok Kumar Sinha, the plaintiff. There are other defendants also. Ashok Kumar Sinha is an Advocate of the High Court. He is the landlord plaintiff. He narrated a very sad story. He gave the premises he owns to his colleague advocate at the Bar of the High Court. The colleague who became a tenant is Manoj Kumar, Advocate. He would not pay rent. After agreeing to an agreed rent he took the advocate landlord to Court, the Rent Controller to determine standard rent. The advocate - tenant did not like the rent fixed by the Rent Controller in an action filed by him and filed an appeal before the District Judge to further reduce the standard rent.

(3.) THIS matter was presented on 27 June, 2003. On 2 July, 2003 the learned Judge before whom the matter was in admission recorded "Let defendant no. 1 be ignored for the present. Put up this case for admission on Monday (7.7.03)." Even notice has not been issued on this civil revision. But, today, the main players are before the Court.