SURYA PRAKASH KESARWANI, J. - (1.) Heard Sri Arvind Kumar, learned counsel for the plaintiff/ landlord/ revisionist. No one appears on behalf of the defendant/ tenant/ respondent even in the revised call.
(2.) Today the case is listed peremptorily.
(3.) This revision has been filed challenging the order dated 26.03.2012 in S.C.C. Case No. 02 of 2002 (Ramesh Chand Gupta v. Pawan Kumar Jain) passed by the Additional District Judge/ Special Judge (Dacoity Affected Area), Jhansi.;