RAJ KUMAR BANSAL Vs. SHRAWAN KUMAR JAGNANIA

JUDGEMENT

(1.) IN Title (Eviction) Suit No. 2 of 1997, an order under Section 15 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 was passed, whereby defendant was directed to deposit arrears of rent as well as current and future rent till disposal of the suit.

(2.) AGAINST the said order, defendant preferred Civil Revision No. 62 of 1998 (R) in this Court, which was dismissed on 28.7.1998. Order passed by trial Court was confirmed and defendant was allowed 15 days' time from the date of order to deposit arrears of rent and trial Court was directed not to allow the plaintiff to withdraw the said amount till final decision in the suit.

(3.) THE defendant approached this Court for extension of time granted by order dated 25.7.1998 but his prayer was refused as revision application was already disposed of. However, liberty was given to him to approach this Court, in case any adverse order is passed by the trial Court in this regard.