SUSHILABEN H SHUKLA Vs. PRIYAVADAN MAGANLAL PATEL

JUDGEMENT

(1.) HEARD learned advocate Mr. Nirad Buch for Nanavati Advocates for the applicant and learned advocate Mrs. Ketty A Mehta for Ms. Nisha M. Thakore for the opponent.

(2.) ORIGINAL applicant Harishbhai Vishwanath Shukla was original defendant -tenant . Opponent Priyavadan Maganlal Patel is original plaintiff -landlord.

(3.) LEARNED advocates for the parties have drawn my attention to the aforesaid paragraph Nos.2.2 to 2.8, and jointly submitted that this Court, while remanding the Civil Revision Application, has given direction to the Appellate Court to consider the only question of acquisition of alternative accommodation and accordingly, in this Civil Revision Application also, the said limited question of acquisition of alternative accommodation under Section 13(1)(l) of the Bombay Rents (Hotel and Lodging House Rates Control) Act, 1947 is required to be dealt with.