Abhinava Upadhya, J. - (1.) Heard. Cause shown is sufficient to condone the delay.
(2.) The delay in filing the revision is condoned.
(3.) The present revision has been filed against the order dated 11.2.2011 passed by the learned Additional District Judge/Small Causes Judge, Court No.10, Ghaziabad in SCC Case No. 38 of 2007, Ashok Moga v. Sri Sabir Ali , by which the said suit of the petitioner for arrears of rent and ejectment against the respondent-defendant has been dismissed.;