http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  2560 of 2008

PETITIONER: MUNNA LAL

RESPONDENT: LAL BAHADUR & ANR

DATE OF JUDGMENT: 04/04/2008

BENCH: S.H. KAPADIA & B. SUDERSHAN REDDY

JUDGMENT: JUDGMENT O R D E R                

CIVIL APPEAL NO.    2560   OF 2008 (Arising out of SLP(C)No. 8904/2007)

       Leave granted.

       In this matter vide an interim order the High Court has increased the rent from  rupees sixty five per month to rupees three thousand per month without valuation  report/evidence.

       Today when the matter came for hearing learned counsel for the respondent- landlord states that he will not press for fixation or implementation of the rent fixed  by the High Court at Rs. 3000/- p.m.  if this Court directs the High Court to  expeditiously hear and decide Civil Miscellaneous Writ Petition No. 24408/1992.

       Accordingly, we set aside the impugned judgment with the direction to the High  Court to dispose of the above CMWP No. 24408/1992 within a period of six months  

-2-

from today.     This order is also being passed in view of the fact that the  Release Application was filed way back in 1973 by the respondent-landlord.

       The appeal is disposed of.