Sudhir Narain, J. - (1.) The writ petition is directed against the order dated 26.4.1997 passed on an application filed by the petitioner under Order XLI, Rule 27 C.P.C. for taking on record the notice dated 1.8.1983 alleged to have been sent by the landlord.
(2.) Respondent No. 4 filed suit for recovery of arrears of rent and ejectment. The trial Court decreed the suit. The petitioner preferred revision against this order. During the pendency of the said revision the petitioner filed an application under Order XLI, Rule 27 C.P.C. for taking on record the notice dated 1.8.1983 alleged to have been sent by the plaintiff-respondent. The revisional Court took the view that this document will be taken into evidence but what is its effect, shall be considered at the time of hearing of the revision. As the Court itself has made an observation that this notice has been taken on the record, there is no error in the order. As regards other legal aspects it is still to be decided.
(3.) I do not find any merit in the writ petition. It is accordingly dismissed. As the revision is very old, it shall be disposed of expeditiously possibly within three month. Petition Dismissed. ;