SENATOR WOOD PVT LTD. Vs. BABU LAL PATEL

JUDGEMENT

(1.) The point raised in the present petition is very short and precise.

(2.) Petitioner herein is defending a suit which is commercial in nature.

(3.) When the abvoesaid suit was taken up by the learned Trial Court on 21/12/2024, it passed an order under Order XV-A CPC and directed the defendant (petitioner herein) to pay monthly rent @ Rs.2,34,000.00 to plaintiffs (respondents herein) through RTGS/NEFT/BANK DRAFT w.e.f. 1/3/2024 onwards till further orders.