STELABEN Y. FARDEL Vs. DIRECTOR / ADMINISTRATOR

JUDGEMENT

(1.) The applicants have filed this Civil Revision Application under the provision of the Bombay Rent Hotel & Lodging House Rates Control Act, 1947 inter alia praying for quashment of the order dtd. 18/9/2019 passed by the learned 2nd Additional District Judge, Vadodara in Regular Civil Appeal No.36/2007 and the order dtd. 19/3/2007 passed by the learned Small Causes Court, Vadodara in Rent Suit No.406/2001.

(2.) The brief facts leading to the filing of the present application are as under,

(3.) Heard learned advocate, Mr. Majmudar appearing for the applicants.