Sanjay Misra, J. - (1.) Heard Sri H.P. Misra. learned Counsel for the petitioner.
(2.) By order dated 26.10.1994 (passed on the order sheet) this Court had presumed sufficient service of notice by registered post upon the respondent No 2. No one has put in appearance on behalf of respondent No. 2.
(3.) By means of this writ petition, the petitioner challenges the judgment and order dated 5.5.1994 (filed as Annexure-7 to the writ petition passed by XIth Additional District Judge, Kanpur Nagar in Rent Revision No. 67 of 1989.;