SARK COSMETICS PVT. LIMITED Vs. UNIMAX INTERNATIONAL

JUDGEMENT

(1.) Heard Mr.Ashok Menon, learned counsel appearing for the revision petitioner and Mr. N.Vijayaraj, learned counsel appearing for the respondents.

(2.) It would only prudent that this Court does not this Civil Revision Petition any more on the board of this Court.

(3.) Parties have been at lis for quite a considerable number of years and the fundamental issue as to the schedule of the property for which the Rent Control Original Petitions were filed is still in dispute. Dispute is more on paper, but I am confident that both the landlord and the tenant are aware as to which portion for which eviction was sought and the portion for which eviction was directed, the portion for which for possession had been taken and the remaining portion, wherein the tenant claims to be still in possession.