RAHIM KHAN Vs. MASJID MANAGING COMMITTEE

JUDGEMENT

(1.) This group of CRPs arises out of an identical order passed in each of the I. As. in different suits filed by the respondent-plaintiff against the petitioners herein who are said to be the tenants of the plaintiff. The suits are filed for recovery of rents and for eviction. The petitioners herein filed applications under Sec.151 CPC. seeking stay of the proceedings in the suits till the disposal of the writ petition (WP.No.4376/90) pending in this Court. The petitioners submit that the decision in the said writ petition has a bearing on the issues arising in the suits. I am not concerned in these revisions with the question whether such an application is maintainable and whether there are legal grounds to stay the trial of the suits pending the said writ petition.

(2.) The I.As were disposed of by an identical order, by the learned XVII Asst Judge, City Civil Court, in the following terms:

(3.) The C.R.Ps. are accordingly allowed. No costs.