Rakesh Tiwari, J. - (1.) LIST has been revised. In -spite of service of notice having been published in the newspaper neither the respondents have put in appearance nor any counter -affidavit has been filed on their behalf. Service on the respondents is deemed to be sufficient.
(2.) THE Counsel for the petitioner is present. Heard him and perused the record. Brief facts of the case are that respondent Nos. 2 and 3 filed J.S.C.C. Suit No. 18 of 1996 before the Judge Small Causes Court, Meerut for arrears of rent and eviction against the petitioner from the disputed accommodation.
(3.) THE petitioner filed his written statement denying the plaint allegations. The Trial Court vide order dated 8.3.1999 dismissed the suit.;