Full Judgment Text
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CASE NO.:
Appeal (civil) 713 of 2008
PETITIONER:
KHUSHAL PAL SINGH
RESPONDENT:
SURENDRA SWAROOP SHARMA
DATE OF JUDGMENT: 25/01/2008
BENCH:
CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 713 OF 2008
(@SPECIAL LEAVE PETITION (CIVIL)NO.1454 OF 2007)
Leave granted.
Heard both sides.
The appellant herein has challenged the order passed by the High Court where
by the
rent payable by the appellant/ petitioner was raised from Rs.1000/- to Rs.9000/- per month.
By an order passed by this Court on 2.2.2007 we had stayed the interim order and we make it
clear that the appellant/ petitioner shall be liable to pay only Rs.1000/- per month. The s
aid
interim order dated 2.2.2007 will hold good till the Writ Petition No.30022/2006 pending
before the High Court of Judicature of Allahabad is finally disposed of by the High Court.
We
request the High Court to dispose of the Writ
Petition pending before it at an early date at least within a period of six months.
The appeal is disposed of accordingly.