Abhinava Upadhya, J. - (1.) This is a revision against the order of eviction in SCC Suit No.24 of 2007 filed by the landlord. This Court vide its earlier order after hearing the counsel for the parties had passed a stay order dated 17.5.2012 staying his eviction pursuant to the order impugned subject to the condition that the applicant will deposit the entire decretal amount within a month and will continue to pay month to month rent regularly . Till date in spite of the order of this Court no compliance report as been filed.
(2.) Although an affidavit has been filed in the shape of supplementary affidavit wherein it has been stated that in compliance of the order of this Court dated 10.2.2015, a sum of Rs. 40,000/- and odd has been deposited . In the same affidavit it has been stated that more time be allowed for depositing the arrears of rent which comes to Rs. 50,000/- and odd . By the earlier order, the revisionist was granted only four days' time to deposit the entire decretal amount. That has not been done. On the other hand, learned counsel for the revisionist has sent his illness slip although the case is listed peremptorily. The Court has no other option but to dismiss the revision as earlier indicated by this Court in the order dated 10.2.2015 that the revisioninst failing to comply with the order dated 10.2.2015, the revision will be dismissed.
(3.) No compliance has been made so far nor the revisionist's counsel is present. Ms. Sufia Saba, learned counsel for the respondent is present.;