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CASE NO.: Appeal (civil)  713 of 2008

PETITIONER: KHUSHAL PAL SINGH

RESPONDENT: SURENDRA SWAROOP SHARMA

DATE OF JUDGMENT: 25/01/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN

JUDGMENT: JUDGMENT O R D E R

CIVIL APPEAL NO. 713 OF 2008 (@SPECIAL LEAVE PETITION (CIVIL)NO.1454 OF 2007)

               Leave granted.

               Heard both sides.                 The appellant herein has challenged the order passed by the High Court where by the  rent payable by the appellant/ petitioner was raised from Rs.1000/- to Rs.9000/- per month.    By an order passed by this Court on 2.2.2007 we had stayed the interim order and we make it  clear that the appellant/ petitioner shall be liable to pay only Rs.1000/- per month.  The s aid  interim order dated 2.2.2007 will hold good till the Writ Petition No.30022/2006 pending  before the High Court of Judicature of Allahabad is finally disposed of by the High Court.   We    request   the   High Court to dispose of the Writ  

Petition pending before it at an early date at least within a period of six months.                 The appeal is disposed of accordingly.