Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioners.
(2.) Present writ petition has been filed for quashing the order dated 2.8.2017 passed by the Additional District Judge, Court No. 1, Kanpur Nagar in S.C.C. Revision No. 31/2010 (Prem Khanna & others Vs. Jagannath Prasad Gupta & another) and order dated 4.2.2010 passed by Judge, Small Causes Court, Kanpur Nagar in Suit No. 674 of 1992 (Jagannath Prasad Gupta Vs. Radhan Kishan Khanna "Deceased" & another) filed as Annexures 1 and 2 to the writ petition.
(3.) By the impugned judgment and order dated 4.2.2010 the suit filed by the landlord for rent and eviction was allowed and the revision filed against the same by the tenant petitioner herein was dismissed.;