ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Anubhav Chandra for the petitioners and Shri H.P. Mishra for the respondents.
(2.) The writ petition is directed against the order dated 14.08.2015, whereby an application filed by the petitioner for recall of an order dismissing an execution case in default. The recall was belated and was supported by an application under Section 5 of the Limitation Act, which application has been rejected and, therefore, also the restoration application. This order has been affirmed in revision.
(3.) The predecessor of the petitioner filed a suit for rent and eviction against the respondents. This suit was decreed on 18.02.1991. It is alleged that the decree was never challenged by the respondents.;