ELEANOR FLORENCE NORONHA Vs. V. SHESHADRI

JUDGEMENT

(1.) Heard Mr. Owen Menezes, learned counsel for the petitioner and Mr. Rajesh Parab, learned counsel for the respondent, at length.

(2.) By this Petition under Article 227 of the Constitution of India, the petitioner has challenged the judgment and order dated 9.3.2018 passed by the Additional Commissioner, Konkan Division, Mumbai (for short, 'Commissioner') in Revision By that order, the Commissioner partly allowed the Revision Application filed by the respondent herein and set aside the order dated 29.11.2017 passed by the Competent Authority (Rent Act), Konkan Division, Mumbai (for short, 'Competent Authority') in Case No.77/2009. The Commissioner remitted the matter to the Competent Authority for fresh enquiry.

(3.) By order dated 12.6.2018, notice for final disposal was issued to the respondent and in the meantime adinterim order in terms of prayer clause (b) was granted. The petitioner was directed to file compilation of documents before the next date of hearing and serve copy in advance on the other side. In view thereof, Rule. Mr. Parab waives service. Having