MUKUND VENKATRAMAN DIVGIKAR Vs. SAI KRUPA ENTERPRISES

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned Counsel for the Petitioner and Mr. Shet, learned Counsel for the Respondents.

(2.) Rule. By consent heard forthwith.

(3.) By this petition under Article 227 of the Constitution of India, the Petitioner challenges order dated 25/08/2010 passed by the Civil Judge, Senior Division, Panaji, in Special Civil Suit No. 272/1992/A by which application dated 29/9/2009 filed by the Defendants to refer the issue of tenancy of Defendant No. 2 to the Rent Controller has been allowed.