- (1.) At the time of hearing no one appeared on behalf of respondents even though the case was taken up in the revise list hence only the arguments of learned Counsel for the petitioner were heard.
(2.) This is plaintiff s writ petition. Original plaintiff Asfaq Mohd. Khan instituted suit against original defendant Sri Anis Ahmad Khan in the form of S.C.C. Suit No. 14 of 1986. Relief claimed in the suit was for eviction on the ground of default and for recovery of arrears of rent.
(3.) Both original plaintiff as well as original defendant died during pendency of suit and were substituted by their legal representatives Original plaintiff was substituted by the petitioners and original defendant was substituted by the respondents.;