VIVEK KUMAR BIRLA, J. - (1.) Heard learned counsel for the petitioners.
(2.) Present petition has been filed for quashing of the order dated 16.3.2007 passed by the Judge Small Causes Court, Varanasi in SCC Suit No. 22 of 2001 and the order dated 26.7.2017 passed by the Additional/District Judge, Room No. 14, Varanasi in Rent Revision No. 6 of 2014.
(3.) Brief facts of the case are that the respondents (second set) were the original landlord and that he was filed suit for rent and eviction against the petitioner, who were tenant in the shop and the suit was allowed ex-parte vide order dated 10.5.2001. Pursuant to the execution proceedings in Execution Case No. 69 of 2001 on 20.3.2002 through court Amin the possession of the shop was handed over to the landlord.;