PREMA SINHA Vs. VINOD JAIN CHAIRMAN INMACS LTD

JUDGEMENT

(1.) THE petitioners have alleged that the respondent has violated the order dated 1. 4. 2008 passed in RFA No. 341/2007. The said order was passed in an application seeking an interim order; application being filed by the respondent who was the appellant in the appeal, praying that till disposal of the appeal the impugned judgment and decree ordering ejectment of the appellant in the appeal be stayed.

(2.) THE appellant was granted a stay upon a condition requiring the appellant to deposit use and occupation charges @ Rs. 28,000/- per month from february 2007 up to March 2008 and thereafter @ Rs. 40,000/- per month from April 2008.

(3.) THE appeal has been disposed of by a judgment dated 26. 9. 2008. The appellant has been relieved of the obligation to pay the enhanced use and occupation charges as per the interim orders.