VIVEK KUMAR BIRLA,J. - (1.) Heard Sri Atul Dayal, learned counsel for the tenantpetitioner and Sri Kiran Kumar Arora, learned counsel for the landlord-respondent no. 1 and perused the record.
(2.) Present petition has been filed challenging the order dated 31.10.2011 passed by the Judge, Small Causes Court, Meerut in SCC Suit No. 50 of 2009 and the order dated 4.8.2017 passed by the revisional Court in SCC Revision No. 82 of 2011.
(3.) A suit for rent and eviction in respect of shop no. 47, Sadar Bazar, Meerut Cantt. was allowed, against which the tenant (petitioner herein) preferred a revision, which too was dismissed upholding the order passed by the trial Court.;