- (1.) This appeal is preferred by the plaintiff/appellant against the order impugned dated 30th April, 2012 passed by the learned single Judge while disposing of the application being GA No.354 of 2012 filed by the plaintiff.
(2.) By that order the learned Judge was pleased to direct the defendant/respondent to deposit occupation charges with the Advocate-on-Record of the plaintiff/appellant who was appointed as Receiver. Occupation charges would be paid on and from 1st July, 2012 till 30th April, 2012 at the last paid rate of rent. Further direction for making payment of current occupation charges was also given. The arrear occupation charges should be deposited with the Receiver by 15th June, 2012. The Receiver was directed to make payment of Municipal taxes only from the payment and keep the rest with him, pending further orders. The remaining fund should be deposited in a savings bank account of the Receiver's choice.
(3.) The deposits and payments would be without prejudice to the rights and contentions of the parties. There was further direction for maintaining status quo regarding occupation and user.;