- (1.) Heard Sri Manu Khare, learned counsel for the revisionists, Sri Manoj Kumar Mishra, learned counsel appearing for the respondent no. 1 and Sri K.K. Arora, learned counsel appearing for the respondent nos. 2 and 3.
(2.) Learned counsel for the parties are agreed that the present revision alongwith Civil Revision No. 431 of 2015 (Smt. Manjusha Premi and others Vs. Ideal Carpet Industries and others) be heard together as the common controversy is involved in both the revisions and they can be decided by a common judgment. They further submitted that the revisions may be decided at this stage itself as it involves only legal questions and no further records are required to decide the controversy.
(3.) The property involved in the present dispute is the premises No. S-20/51-1 A, 2A and 3A situated at the Mall Cantt. Road district Varanasi. The facts of the Civil Revision No. 430 of 2015 are being taken up for deciding the controversy as they essentially cover all the relevant facts required in dealing with the controversy.;