LAWS(BOM)-2011-2-88

SHINE ENTERPRISES Vs. SHRI DATTARAM NARAYAN MARATHE

Decided On February 03, 2011
SHINE ENTERPRISES Appellant
V/S
DATTARAM NARAYAN MARATHE SON OF NARAYAN MARATHE Respondents

JUDGEMENT

(1.) Heard Mr. Kansar, learned Counsel for the petitioner. None appears on behalf of the respondents though served.

(2.) By order dated 10/12/2010, the respondents were put to notice that the petition may be disposed of at the admission stage. Hence Rule. Heard forthwith.

(3.) By this petition, under Article 227 of the Constitution of India, the petitioner who is the plaintiff in Regular Civil Suit No. 19/ 2005/B pending before the Civil Judge, Senior Division, Bicholim challenges order dated 6/1/2008 by which the learned trial Judge has referred issue No. 7 to the Rent Controller and also order dated 23/6/2009 passed by the trial Court by which review application filed by the plaintiff has been dismissed.