RAJESH HIMMATLAL DAWDA Vs. NARESH GYARSILAL AGRAWAL

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel for the rival parties.

(3.) By this writ petition, the petitioner has challenged order dtd. 24/02/2021, passed by the Court of Small Causes, Nagpur, on an application filed on behalf of the respondent (landlord) for fixation of interim fair/standard rent of the tenanted premises. The said application has been partly allowed and the petitioner (tenant) has been directed to pay interim fair/standard rent of the suit plot at Rs.15,000.00 per month from the date of filing of the application.