R.H. Zaidi, J. - (1.) Heard learned Counsel for the parties and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India petitioner, challenges the validity of the order dated 4.5.2000 whereby the trial Court directed for ejectment of the petitioner from the building in question and the order dated 17.8.2000 whereby the revision filed by the petitioner has been dismissed by the Court below.
(3.) It appears that Suit No. 139 of 1988 filed by respondent No. 3 was decreed against the petitioner and decree for ejectment and recovery of arrears of rent was passed on 16.2.1991. Challenging the validity of the said decree, petitioner filed a revision in this Court. It was on 14.3.1999 that the following order was passed in the said revision "Issue notice. Till further orders, eviction of the revisionist is stayed subject to the condition that the revisionist continues to deposit the rent regularly by 10th of every succeeding month which shall be accepted by the Court below.";