A.K. Yog, J. - (1.) Heard learned Counsel for the petitioner as well as Sri B.N. Agrawal, learned Counsel for the caveator-applicant/respondent No. 2.
(2.) Present petition arises out of proceedings under Provincial Small Causes Courts Act.
(3.) Mool Chandra, respondent No. 2 had filed JSCC Suit No. 104 of 1997 for eviction and arrears of rent against the tenant. The Court of JSC by judgment and order dated 27.1.1999/Annexure 7 to the petition dismissing the suit for eviction but allowed to withdraw the amount of rent/damages deposited in the Court.;