RANGA ENTERPRISES Vs. RAINBOW COSMETICS PRIVATE LIMITED

JUDGEMENT

(1.) though this matter is listed for admission, the same is taken up for final disposal by consent of parties.

(2.) this revision petition is presented by the 'landlord' againstthe interim order dated 11-7-1994, passed on i.a.x. in h.r.c. No. 1413 of 1992. The trial court in its order has allowed the application filed by the tenant purporting to be under Section 151 of C.P.C. read with Rule 35 of the Karnataka rent control rules staying all further proceedings in the aforesaid case till the disposal of f.r. No. 5 of 1992 on the file of the house rent and accommodation controller, south range, Bangalore on condition that the respondent-tenant shall "continue to deposit the current rents at the agreed rate subject to the final orders that would be passed" in the case.

(3.) it appears, the respondent-tenant has filed an application before the accommodation controller under Section 14 of the act for fixation of fair rent of the premises in question.