S.U.Khan, J. - (1.) - Heard learned Counsel for the parties.
(2.) Through this review petition, review of judgment and order dated 2.12.1994 delivered by Hon'ble A. B. Srivastava (since retired) has been sought.
(3.) Through judgment dated 2.12.1994 writ petition was allowed and judgments, decree and order passed by Judge Small Causes Court and Revisional Court were set aside. Said writ petition had been filed by the tenant.;