PADINHATAYIL BHASKARAN Vs. KERALA NADAVATHUL MUJAHIDEEN MUJAHID CENTRE

JUDGEMENT

(1.) This original petition is filed under Article 227 of the Constitution of India, seeking to set aside the order dtd. 29/2/2020 passed in I.A No.2/2020 (Ext.P7) of the Rent Control Court, Hosdurg.

(2.) The petitioner who is the respondent in the Rent Control Petition (in short RCP) had filed the above application seeking leave of the Court to file an additional counter statement in the RCP.

(3.) The application was opposed by the respondent, who is the petitioner in the RCP, who contended that there is no scope for filing an additional counter statement. The case was remanded by this Court by order dtd. 6/1/2020 in RCR No.223/2019 only for the limited purpose of affording the respondent to examine the General Secretary or any of members of the Managing Committee of the respondent.