Pankaj Mithal, J. - (1.) Heard learned counsel for the petitioner.
(2.) Petitioner has come up in this writ petition against the interim order dated 18.7.2014 passed in SCC Revision No. 47 of 2014.
(3.) The petitioner is a tenant. A suit for arrears of rent and eviction was filed against him. The suit has been decreed vide judgment and order dated 1.4.2014. Against the said decision petitioner has preferred the above revision wherein interim protection has been granted to him and it has been provided that during pendency of the revision the eviction of the petitioner will remain stayed subject to his depositing rent/damages for the use and occupation of the premises @ of Rs. 4,000/- per month.;