RAMESH CHANDRA JOSHI Vs. HARISH KUMAR

JUDGEMENT

(1.) An application has been filed by the respondent seeking vacation of the interim order dated 14.09.2018 read with order dated 18.07.2019 and consequence dismissal of the writ petition for non-compliance of the directions issued by this Court.

(2.) The petitioner preferred the writ petition aggrieved against the judgment and decree dated 23.01.2014 (Annex.3) passed by the Additional Civil Judge (Jr.Div.) No.1, Bhilwara and the judgment and decree dated 31.05.2018 (Annex.6) passed by the Additional District Judge No.3, Bhilwara dismissing the petitioner's appeal against the judgment and decree dated 23.01.2014.

(3.) The appellate court while dismissing the appeal filed by the petitioner and accepting the cross-appeal filed by the respondent, had directed payment of rent of the suit premises @ Rs.25,000/- per month w.e.f. 30.10.2001.