RAMSHARAN BAJAJ Vs. RAJANI JAIN

JUDGEMENT

(1.) THIS petition is directed against the order dated 31.08.2012 whereby the Court below has fixed the provisional rent.

(2.) SHRI Harish Dixit, Advocate for the petitioner submits that petitioner has filed the copy of bank statement and rent receipts which have not been considered by the Court below. Thus, order is liable to be interfered with.

(3.) PRAYER is opposed by Shri Singhal, learned counsel for the other side. He submits that suit is at final stage and no interference is warranted.