KAILASH NARAYAN Vs. SHYAMLATA

JUDGEMENT

(1.) IA.No.2865/2018, an application for directing the appellant to pay the due water bills is not pressed; therefore, it is dismissed as not pressed.

(2.) IA.958/2018 and IA.1602/2018 are taken up for consideration. Both these applications are by respondent/plaintiff.

(3.) Vide IA.1602/2018, the respondent/plaintiff seeks vacating of stay order dated 25/04/2005 and for closing right of defence of the appellant for not depositing the rent. That IA.958/2018 though titled as for mesne profit at market rate; however, in substance it is an application for rent at current market rate during pendency of the appeal.