ABHINAV NAROTTAM YADAV Vs. GAURI PANNALAL PRAJAPATI

JUDGEMENT

(1.) By order dtd. 9/2/2023, the Interim Applications are allowed in terms of prayer clauses (a) and (b). The said prayers are set out hereinbelow:

(2.) Mr. D.R. Singh, learned Counsel appearing for the Applicant in the Interim Application i.e. the Respondent in all Civil Revision Applications states that there is accrued interest on the amount of rent deposited by the Civil Revision Applicants and the same be also permitted to be paid to the present Applicant in the Interim Application i.e. the Respondent in main Civil Revision Application.

(3.) Accordingly, order dtd. 9/2/2023 is modified by directing that the Respondents in Civil Revision Application be also paid accrued interest, if any on the said deposit amount.