ASHOK ELECTRIC COMPANY Vs. RATILAL AMICHAND GANDHI

JUDGEMENT

(1.) Heard Mr. Prasad Kulkarni, learned counsel appearing for the Petitioner.

(2.) By way of this Writ Petition filed under Article 227 of the Constitution of India, the Petitioner, who is a tenant has impugned order dtd. 12/1/2023 passed by the learned 8th Joint Civil Judge, Junior Division, Solapur below Exhibit-46 in Regular Civil Suit No.123 of 2018. The said application bearing Exhibit-46 is filed seeking recasting of the issues. The issue No.2 which is prayed to be recasted is as under:-

(3.) It is the submission of the Petitioner that arrears of rent of Rs.45,250.00 is mentioned in the issue No.2. However, in paragraph No.5, arrears of rent mentioned as Rs.4,525..00 The said paragraph No.5 is as follows:-