PRAFUL PIMPALWAR Vs. PRAKASHCHANDRA PURUSHOTTAMSARN AGRAWAL

JUDGEMENT

(1.) Heard Shri Darda, Advocate for the petitioner and Shri Ghare, Advocate for respondent.

(2.) Rule. Made returnable forthwith. Heard finally with the consent parties.

(3.) Petitioner is challenging the order of Judge, Small Causes Court, below exhibit 14 in M.J.C. 4/08 the proceedings for fixation of fair rent instituted by the petitioner.