Pankaj Mithal, J. - (1.) Heard Sri Udai Chandani, learned counsel for the petitioner and Sri P.K. Jain, Senior Advocate assisted by Sri Abu Bakht, learned counsel for the respondents.
(2.) Both the above petitions are in relation to SCC Suit No. 14 of 1998 (Sunil Khetrapal and another v. Ajai Swarup Mehrotra and others) for arrears of rent and eviction.
(3.) The aforesaid suit has a valuation of Rs. 26,000/- and is pending before the District Judge/Additional District Judge who is exercising powers of the Small Causes Court in respect of such suits having valuation of over Rs. 25,000/-.;