JUDGEMENT
S.U. Khan, J. -
(1.) After the elevation of learned counsel for Islam Ahmad Khan- respondent No.2- landlord, notice was issued to him to engage another counsel. As per office report dated 28.09.2007 undelivered cover returned back along with post-office remarks; "left without address returned to sender."
(2.) List revised. No one appears for the respondent.
(3.) Heard learned counsel for the petitioner.;
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