Ritu Raj Awasthi, J. - (1.) Heard Mr. Anurag Srivastava, learned counsel for revisionist as well as Mr. Farhat Hussain, learned counsel for respondent no. 2 and perused the record.
(2.) Since a trivial question is involved in the instant SCC Revision, as such, with the consent of parties' counsel it is being decided finally at the admission stage.
(3.) The instant SCC Revision has been filed challenging the interlocutory orders dated 06.09.2016 and 11.8.2016. By the order dated 11.8.2016, the learned Court below has provided that the applications (C-35 and C-37) shall be decided at the time of final hearing. The applications C-35 and C-37 were filed for condonation of delay and permission to deposit the arrears of rent. By the order dated 06.09.2016, the learned Court below has allowed the application C-52 permitting revisionist-defendant to bring on record certain documents.;