SHYAM LAL VYAS Vs. INDERCHAND JAIN

JUDGEMENT

(1.) HEARD the learned counsel for the plaintiff/applicant as well as the learned counsel representing the defendant-tenant/respondent.

(2.) PERUSED the record.

(3.) THE applicant feels aggrieved by an order dated 27-3-1998, passed by the Rent Controlling Authority in the proceedings under Section 23-A (b) of the Madhya Pradesh Accommodation Control Act, 1961, whereunder it has rejected the application filed by the present applicant under Order XLVII, Rule 1 of the Code of Civil Procedure, 1908, seeking review of the earlier order dated 16-12-1997, passed by the Rent Controlling Authority.