- (1.) Being aggrieved by the judgment and order dated 29-11-1988 decreeing the suit for eviction and for the recovery of Rs. 3010/- as arrears of rent besides Rs. 1035/- mesne profits up to the date of filing of suit and for pendente lite and future mesne profit at the rate of Rs. 15/- per day, the applicant (tenant) has preferred this revision.
(2.) When this revision was listed for admission on 2-3-1989 after hearing the learned counsel for the applicant Sri Rajesh Tandon for the first time, it was directed to be listed as part heard on 9-3-1989. On 13-3-1989 the learned counsel for the applicants was permitted to serve the respondent and their dispossession was stayed till 13-4-1989.
(3.) Later on Sri Ranjeet Saxena appeared for the Opp. Party.;