Mahendra Dayal, J. - (1.) Heard learned counsel for the parties and perused the pleadings submitted by them. Since the counter and rejoinder affidavits have been exchanged, the parties have requested that the writ petition be disposed of at the admission stage.
(2.) The petitioner has assailed the order dated 19.11.2013 passed by Special Judge (P.C.) Act, Lucknow in S.C.C. Revision No.68/2013, whereby the learned court while granting interim order to the petitioner has directed him to deposit monthly rent at the rate of 4,000/- per month.
(3.) From the perusal of the record, it reflects that the opposite party no.2 filed a suit for arrears of rent and ejectment against the petitioner and the opposite party no.3, which was decreed by the judgment and order dated 27.05.2013. Feeling aggrieved by the judgment and order passed by the Additional Judge Small Cause Court, Lucknow, the petitioner filed S.C.C. Revision before the Court of District Judge, Lucknow, which was transferred to the Court of Special Judge, Anti-Corruption, Lucknow and while hearing on stay application, the learned revisional court while granting the interim order directed the petitioner to deposit monthly rent @ 4,000/- per month.;