(1.) THIS reference has been made by the learned Single Judge (Hon'ble Mr. Justice Manindra Mohan Shrivastava) under Rule 32 (2) (ii) of the High Court of Chhattisgarh Rules, 2007 for placing it before Hon'ble the Chief Justice with a recommendation to place the same before Division Bench. Vide order dated 29 -1 -2014, Hon'ble the Chief Justice has directed to place the reference before this Bench to answer the following referred question of law: -
(2.) SCOPE of revisional jurisdiction and its limitation was earlier considered by the learned Single Judge of this Court (Hon'ble Mr. Justice Dhirendra Mishra) in the case of Kanti Prasad Rathor v. Smt. Gunwantin Ben Tank2007(3) CGLJ 387 and held that revision against an order interlocutory in nature passed by the Rent Controlling Authority is not maintainable. Subsequently, contrary view was taken by another Single Bench of this Court (Hon'ble Mr. Justice N.K. Agarwal) in the matter of Sitaram Mohabia v. Paramanand Painter2012(4) CGLJ 316.
(3.) COUNSEL for the parties are heard and records of both writ petitions in which the matter has been referred perused.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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