NARAYAN LACHMIDAS MATHREJA Vs. SAVANAH HOSPITALITY PVT LTD

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Mr. Mhatre waives service for the respondent.

(2.) Heard counsel for the parties.

(3.) By this petition, petitioner challenges the judgment and order dated 24 March, 2009 passed by the learned District Judge-12, Pune, allowing the revision application filed by the respondent (original plaintiff) under section 34(4) of the Maharashtra Rent Control Act.