NAEEM BANO ALIAS GAINDO Vs. MOHAMMAD RAHEES

JUDGEMENT

(1.) Leave granted.

(2.) Being aggrieved by the Order dtd. 18/11/2022 passed in Matters under Article 227 No.8207 of 2017, the appellant/landlord is before this Court. By the impugned order, the High Court stated that since there is a matter under Article 227 No.5718 of 2019, which has to be answered by a larger Bench of the High Court by way of a reference and which has a bearing on the case, the interim order is continued until further orders. A direction was issued that the matter may be considered after the answer is given by the larger Bench, referred to above. Being aggrieved by the said order, the appellant, who is the landlord, has preferred this appeal.

(3.) We have heard learned counsel for the respective parties and perused the material on record.