(1.) Heard the learned advocates.
(2.) RULE returnable today. Learned advocate Mr.Desai waives service of rule.
(3.) The petitioner-defendant has preferred the present Revision Application under Section 29(2) of the Bombay Rents, Hotel & Lodging House Rates Control Act, 1947 (hereinafter referred to as "the Rent Act") against the judgment and order dated 23rd September, 2004 passed by the learned Joint District Judge, Surat in Regular Civil Appeal No.10/2000.