AZIZ SNACK BAR Vs. PRASHANTH KUMAR J JAIN

JUDGEMENT

(1.) THIS revision is directed against the order passed by the learned Rent Control Appellate Authority passed in M.P.No.494 of 2009 in R.C.A.No.815 of 2007 dated 15.12.2009 in refusing to appoint Commissioner as sought for by the appellant/tenant.

(2.) THE revision petitioner was the appellant/tenant and petitioner before the Rent Control Appellate Authority and the respondents are the respondents/landlords and the respondents before the Rent Control Appellate Authority.

(3.) THE learned Rent Control Appellate Authority had clubbed yet another application filed in M.P.No.492 of 2009 along with the petition filed for appointment of Commissioner and a common order has been pronounced in which the appointment of Commissioner was also dismissed.