ELHOUSE GERMAN INTERNATIONAL PRIVATE LTD. Vs. ASHISH

JUDGEMENT

(1.) Heard Mr. Giripunje, learned counsel for the petitioners and Ms. Khan, learned AGP for the respondent No.4/State.

(2.) The petition challenges the order dtd. 31/3/2022 passed by the Competent Authority under Sec. 24 of the Maharashtra Rent Control Act, 1999 (for short the "MRC Act"), whereby the application filed by the respondent/licensor, has been allowed (page 341) and so also the order dtd. 23/5/2023 passed by the learned Additional Commissioner, in appeal rejecting the same (page 351).

(3.) Mr. Giripunje, learned counsel for the petitioners contends, that the initial period of licensee was for five years which was to expire on 31/10/2020 and since the application under Sec. 24 of the MRC Act, was filed on account of termination of the period of license, Sec. 24 of the MRC Act would not be applicable. It is further contended, that during the currency of the license period, there was an agreement between the parties for the sale of the premises in question on 3/10/2019, on account of which also Sec. 24 of the MRC Act, did not apply.