PRANAV PRABHA SHRIVAHAL Vs. DALICHAND CHHAGANLAL

JUDGEMENT

(1.) .The present judgment and order is delivered in the context of my earlier orders dated 4th August 2000, llth August 2000 and 25th August 2000. The same are already on record, and therefore, I do not propose to reproduce the same.

(2.) . Ms. Sudha Gangwar, learned Counsel for the petitioner, states that she does not have the papers of the present case, and is therefore, unable to assist the Court in the matter. In the circumstances, I now proceed to deal with the matter on the basis of the record.

(3.) . This is a revision under Sec. 29(2) of the Bombay Rent Act at the instance of the original tenants (defendants) in the suit.