CLR/72/2020
2021 Latest Caselaw 1176 UK

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                                      CLR No.72 of 2020
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Sarvesh Agarwal, Advocate for the revisionist.

Mr. Sanjay, Advocate holding brief of Mr. Neeraj Garg, Advocate for the respondents.

This is landlord's civil revision under Section 25 of the Provincial Small Causes Courts Act, where a challenge has been given to the judgment of 07.03.2020, which was rendered by the Judge Small Causes Courts, in SCC Suit No.17 of 2013 Rajesh Jain vs. Madhukar Jain (since deceased).

The SCC Suit has been filed with delay condonation application, seeking condonation of 147 days of delay. The same has been objected by the respondents, but after having considered the reasons given in the delay condonation application as well as the objection given therein in the wider interest of justice and to have a better and merit adjudication of the dispute, the delay of 147 days would stand condoned.

With a consent of the counsel, for the parties revision is heard on admission.

Admit the revision.

Summon the LCR.

List after records are received.

(Sharad Kumar Sharma, J.) 25.03.2021 Arti