Saiyad Hasan vs Smt. Naushaba Jamal And Others
2011 Latest Caselaw 3000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- CIVIL REVISION DEFECTIVE No. - 61 of 2011
 

 
Petitioner :- Saiyad Hasan
 
Respondent :- Smt. Naushaba Jamal And Others
 
Petitioner Counsel :- Pankaj Agrawal
 
Respondent Counsel :- Vinod Sinha,Mahesh Sharma   
 
Hon'ble Abhinava Upadhya,J.

The present revision has been filed against the order of the Judge, Small Cause in Case No. 21 of 2010 by which suit for arrears of rent and eviction  filed by the respondents. has been allowed vide order dated 16.7.2011. The ejectment has been ordered on the ground of sub letting which has been proved by the respondents in the court below.

In my opinion, there is no error in the order of the court below which may require further consideration by this Court.

The revision is mis-conceived and is, accordingly, rejected.

At this stage learned counsel for the revisionist submits that some time may be allowed to the applicant to vacate the shop in question.

Learned counsel for the respondents have no objection to the aforesaid prayer. 

It is, accordingly, provided that three months' time is allowed to the revisionist to vacate the shop in question.

Order Date :- 25.7.2011

SKM

Case :- CIVIL REVISION DEFECTIVE No. - 61 of 2011

Petitioner :- Saiyad Hasan

Respondent :- Smt. Naushaba Jamal And Others

Petitioner Counsel :- Pankaj Agrawal

Respondent Counsel :- Vinod Sinha,Mahesh Sharma

Hon'ble Abhinava Upadhya,J.

(Order on the exemption application)

Office has reported that the revisionist has not filed the certified copy of the decree (formal order).

Learned counsel for the revisionist has now filed certified copy of the same which is taken on record.

Office is directed to give regular number to the revision.

Order Date :- 25.7.2011

SKM