- (1.) Leave granted.
(2.) The Trial Court passed an ex-parte decree evicting the appellant-tenant. On appeal filed by the appellant-tenant, the Appellate Court set aside the ex-parte decree and remanded the matter back to the Trial Court for fresh consideration. The respondent- landlord filed a writ petition before the High Court challenging the order passed by the Appellate Court by which the ex-parte decree passed by the Trial Court was set aside the matter was remanded for fresh consideration.
(3.) The High Court vide its order dated 17.1.2012 upheld the order passed by the Appellate Court and directed the parties to appear before the Trial Court on 21.2.2012 and also directed that written statement shall be filed by the appellant-tenant on 21.2.2012.;