KEKASHA PARVEEN VARSI Vs. HUSNA ABDUL RASHID

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition brings to the fore the contours of the powers of the Court to direct the lessee or licencee to deposit the amount towards the rent or licencee fee under Order XV-A of the Code of Civil Procedure, 1908 (the Code), as inserted by the Bombay High Court.

(3.) The aforesaid issue arises in the backdrop of the following facts :