RANA RANJIT SINGH Vs. ARJUN SHARMA

JUDGEMENT

(1.) This case was heard yesterday when the learned counsel for the petitioner made his submissions, but when no one appeared on behalf of the sole opposite party this case was adjourned for today to enable him to appear and place his case. But even today no one appears on behalf of the opposite party.

(2.) I.A. No. 238 of 2005 has been filed tor condonation of delay in filing of this civil revision, after considering which I am satisfied that sufficient grounds have been shown to condone the delay. Hence the delay is condoned and accordingly the interlocutory application is allowed.

(3.) The petitioner is defendant of Eviction Suit No. 03 of 1993, which was filed by the opposite party for eviction of the defendant-petitioner from the suit property and also for realisation of arrears of rent.