Pankaj Mithal, J. - (1.) Sri Prakhar Tandon, learned counsel for the plaintiff-revisionist.
(2.) Notice issued to the respondent-tenant on this revision by registered post has not been returned, nor the acknowledgement has been received back as per the office report dated 19.08.2016.
(3.) In view of the above, service of notice upon the respondent is deemed to be sufficient.;