RAJESH MADANLAL SHAH Vs. SUNIL NARAYAN WAGH

JUDGEMENT

(1.) A notice indicating that the petition could be taken up for final disposal at the state of the admission was issued on 03 rd July 2019. The respondent has chosen not to appear though served.

(2.) I have heard the learned counsel for the petitioner. Perused record.

(3.) The challenge in this petition is to the order dated 25 th February 2019 passed by the learned Civil Judge Senior Division, Pune in Civil Suit No.373 of 2017. That is a suit filed by the respondent against the petitioner for eviction, possession and other consequential reliefs, claiming that the respondent is landlord of the petitioner in respect of the suit premises.