Rakesh Srivastava, J. - (1.) This is an application for review of the order dated 31.05.2016. Heard Shri Mohd. Aarif Khan, Senior Advocate, assisted by Shri Mohd. Aslam Khan, learned counsel for the applicants/respondents and Shri Anurag Narain, Advocate, who has put in appearance on behalf of the petitioners/landlords.
(2.) Shri Mohd. Aarif Khan, Senior Advocate, has pressed the following two grounds: (e) Because the cost of Rs. 50,000/- awarded against the applicants would suffer great hardship as they are unable to pay such a huge amount, hence the judgment passed may be reviewed. (f) Because in any case, the applicants should have been provided some time to vacate the premises, thereby the judgment passed may be reviewed.
(3.) Shri Khan, has also placed before this Court a certified copy of the order dated 30.07.2016, passed by the Additional Civil Judge (Senior Division), Hardoi, in the execution proceedings initiated by the petitioner, by means of which the applicants/respondents have been required to vacate the shop in dispute by 30.08.2016.;