MILIND RAJKUMAR WAGHOLIKAR (SHAH) Vs. SHANKAR RAMCHANDRA KIRVE

JUDGEMENT

(1.) Heard learned Counsel for the parties. Rule was granted on 16/9/2002.

(2.) In this judgment, for convenience and brevity, Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 is referred to as 'the Bombay Rent Act' and the words 'under Sec. ' are referred to as 'u/s.'

(3.) This petition under Article 226 and 227 of the Constitution of India, takes exception to the impugned common Judgment and Decree/Order dtd. 6/2/2002 passed by the 2nd Additional District Judge, Baramati passed in Civil Appeal No. 88/1997, by which the Appeal filed by the Petitioner and Civil Revision Application No. 1 of 1998 filed by the present Respondent No.1 were dismissed by common judgment.