MANOJ MISRA,J. - (1.) Heard Sri Ashish Agrawal and Sri Manish Goyal for the petitioner; Sri Ravi Kiran Jain, learned senior counsel, assisted by Ms. Deba Siddiqui for the landlord-respondents; and perused the record.
(2.) This is a tenant's petition, under Article 227 of the Constitution of India, for setting aside the orders dated 08.02.2012 and 16.12.2016 passed in SCC Suit No. 16 of 1993 and SCC Revision No. 3 of 2012 respectively.
(3.) The plaintiff-respondents instituted SCC Suit No. 16 of 1993 for a decree of ejectment seeking eviction of the defendant-tenant from the shop in dispute as also for arrears, damages etc. for the use and occupation of the shop till delivery of possession.;