JAGDISH SARAN Vs. PRASHANT KUMAR DUBLISH

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the impugned interim order dated 26th of February, 2007 passed by the High court of Judicature at Allahabad in CMWP No. 70990 of 2006 by which a learned Judge of the High Court at the admission stage of the writ petition has directed the appellant to pay to the respondent Rs. 2000/- per month in place of agreed rent of Rs. 100/- per month.

(3.) LET the writ petition itself be decided at an early date preferably within six months from the date of communication of this order.