Anjani Kumar Mishra, J. - (1.) Heard Shri Anwar Hussain, learned counsel for the petitioner and Sri Ajay Kumar Sharma, counsel for the respondent.
(2.) This matter was heard on 24.10.2016 and the following order was passed - The contention of the learned counsel for the petitioner is that the finding of the fact returned by the trial court has been reversed in a revision under Section 25 of the Small Causes Court Act. Learned counsel for the caveator was being granted time for filing counter affidavit but has refused to file any counter affidavit. Accordingly I have heard learned counsel for the parties. JUDGEMENT reserved
(3.) In view of the above, the matter is being decided finally.;