- (1.) Heard learned counsel for the petitioner.
(2.) On 17.02.2017, the following order was passed: "Learned counsel appearing on behalf of the petitioner states that the petitioner is ready and willing to deposit the entire arrears of rent. When the impugned order was passed on 18th January, 2017, the outstanding rent was assessed at approximately L 50,00,000/- (Rupees fifty lakhs). Let the aforesaid deposit be made by the petitioner in the Registry of this Court. Needful be done within eight weeks."
(3.) The aforesaid order has not been complied with till date. The above order was passed on the statement made to this Court by the learned counsel for the petitioner. The petitioner is present in Court in person.;