Anubha Rawat Choudhary, J. - (1.) Heard Mr. Gaurav Abhishek, counsel appearing for the petitioner.
(2.) Heard Mr. Rohit Sinha, counsel assisted by Mr. Suraj Kishore Prasad, counsel appearing for the respondent.
(3.) This writ petition has been filed for the following reliefs: "(a) For quashing the order dated 09.08.2016 passed by Learned Civil Judge Senior Division-I, Sri S.S. Yadav, Pakur in Title Eviction Suit No. 05/2012 whereby and whereunder petition filed by the respondent under section 15 of Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000 has been allowed and the petitioner was directed to deposit the arrears of rent at the rate of Rs. 2000 per month. (b) During the pendency of the present writ application the operation of the order dated 09.08.2016 by which petitioner was directed to deposit the arrears of rent at the rate of Rs. 2000 per month may be stayed.";