RAM GOPAL Vs. HARO DEVI

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the petitioner is facing eviction and in the appeal learned Additional District Judge has fixed the stay matter for March 6, 1995. Learned counsel for the petitioner further submits that in case the matter is not heard at an early. date., he will he evicted from the premises and hi8s appeal will be rendered infructuous,

(2.) Having regard to the urgency of the matter, it is directed that the learned Addl. District Judge will take up and hear the matter on January 23, 1995. Parties will appear before the Learned Addl District Judge on the said date.

(3.) Learned counsel for the respondent undertakes that till the matter comes up before the learned Addl. District Judge on January 23, 1995, the petitioner will not be evicted from the premises.