NEW DECCAN HALL Vs. DELIGHT ELECTRICAL WORKS

JUDGEMENT

(1.) THIS civil revision petition has been filed under Article 227 of the Constitution of India against the orders dated November 21, 2001 passed in I. A. No. 1138 of 2001, in R. C. No. 108 of 1999 by the Fourth Additional Rent Controller, Hyderabad.

(2.) THE brief facts of the case as stated in I.A. No. 1138 of 2001 are that the petitioners herein filed a petition to summon the profit and loss account for the year ending March 31, 1996, the balance-sheet as on March 31, 1996, and March 31, 1998, of the first respondent firm and also the documents showing the computation of total income and acknowledgment of Sri Syed Kaleemuddin, partner, of Modern New Enterprises, for the assessment year commencing on April 1, 1995.

(3.) AGGRIEVED by the said impugned order dated November 21, 2001, of the Fourth Additional Rent Controller, Hyderabad, the present revision petition has been filed.