- (1.) By the order dated 9.12.2002 passed on the Writ Petition, notice was directed to be issued pending admission. Further, eviction of the petitioner from the disputed shop was also stayed subject to certain conditions.
(2.) The said order dated 9.12.2002 is reproduced below: "Issue notice pending admission. Notice will be issued to respondent fixing a date in the week commencing 20th Jan. 2003. List this case in the week commencing 20th Jan. 2003. Heard on the question of grant of interim relief. Having considered the facts and circumstances of the case and the submissions made by the learned counsel for the petitioner, it is directed that the petitioner will not be evicted from the disputed shop till 28th Feb. 2003 provided the petitioner deposits the entire decretal amount with rent/damages upto December, 2002 at the decreed rate within one month from today and further continues to deposit rent/damages at the rate of Rs. 60/- per month with effect from Jan. 2003 by 7th of each succeeding month.
(3.) The amount, if any, already deposited by the petitioner will be adjusted. The amount so deposited by the petitioner may be withdrawn by the respondent without furnishing any security. In the event of default on the part of the petitioner in complying with any of the aforesaid conditions, the interim order will stand automatically vacated.";