SHRIRANG HARIKISHAN AGRAWAL Vs. ASHA ELECTRIC STORES

JUDGEMENT

(1.) This civil revision application takes exception to the judgment and order dated 21st December, 1990 passed by the Appellate Court in Rent Appeal No. 13 of 1988.

(2.) The background facts as disclosed in the civil revision application are as under:

(3.) It is further case of the revision Applicant that, notice of eviction proceedings was served on Mr. Mohan Agrawal for M/s. Ramkrishna Printing Press, Mr. Mohan Agrawal appeared and filed an application stating therein that, he had no right of ownership or interest in M/s. Ramkrishna Printing Press and so he cannot represent M/s. Ramkrishna Printing Press. It is further case of the revision Applicant that, on receipt of that application, orders were passed on 20th April, 1985 for correction of the name of the owner of M/s. Ramkrishna Printing Press and accordingly, the said name was corrected.