NARAIN DASS P GIDHWANI Vs. NENU MAL

JUDGEMENT

(1.) ORDER Civil Misc.(M) No. 294/2002 & CM. 579/2002 :

(2.) AGAINST an order passed by the Additional Rent Controller, the petitioner had filed an appeal before the Rent Control Tribunal. Alongwith the appeal, the petitioner had also filed an application for stay of execution of the order of eviction. When the matter came up for hearing before the Court on 3.6.2002, the Tribunal passed an order staying dispossession of the petitioner subject to his filing an undertaking before the Additional Rent Controller that in the event of the petitioner's failing before the Rent Control Tribunal, he shall hand over vacant possession of the premises to the respondent within one month from the date of the order passed in appeal. This order has now been challenged by the petitioner by way of the present petition.