Allahabad High Court
Kailash Nath Bhatt vs Addl. District Judge Allahabad & Others on 13 July, 2010
Author: Devendra Pratap Singh
Bench: Devendra Pratap Singh
Court No. - 7 Case :- WRIT - A No. - 47990 of 2002 Petitioner :- Kailash Nath Bhatt Respondent :- Addl. District Judge Allahabad & Others Petitioner Counsel :- B.N. Mishra,V. Saxena Respondent Counsel :- Ajit Kumar,S.C. Hon'ble Devendra Pratap Singh,J.
This petition by the tenant is directed against concurrent orders dated 23.9.1998 and 6.9.2002 by which the SSC suit for arrears of rent and eviction filed by the respondent-landlord has been allowed by both the courts below wherein an interim order is operating since November 2003 but there is nothing on record to show that the rent is regularly being deposited.
This petition was dismissed for non-prosecution on 2.3.2005 but the order was recalled on 15.4.2005, again it was dismissed for the same reason on 23.8.2006 and 3.2.2009 but orders were recalled on 24.4.2007 and 6.10.2009 respectively.
Today again none appears to press this petition even in the revised list though counsel for the respondent is present.
Accordingly, the writ petition is dismissed and interim order is vacated.
Order Date :- 13.7.2010 AU