Rakesh Tiwari, J. - (1.) This Court vide order dated 22.9.2006 has enhanced the rent to Rs. 2,500/-. A review application was thereafter filed by the respondent-tenant which has also been rejected by order of this Court dated 16.1.2006. Aggrieved, the respondent-tenant moved to the Hon'ble Supreme Court in Special Leave to Appeal (Civil) No. CC-1458/2007 which has been dismissed by the Hon'ble Supreme Court by order dated 19.2.2007.
(2.) The learned Counsel for the petitioner-landlord states that the respondent-tenant is not complying with the order of this Court dated 22.9.2006.
(3.) The case is listed for final hearing. The learned Counsel for the respondent-tenant is not present.;