- (1.) Civil Appeals arising out of S.L.P.(C) Nos. 5855/07 and S.L.P. (C) No. 16237/08: Leave granted.
(2.) Applications for interventions are allowed.
(3.) An important question of law regarding interpretation of section 3(l)(b) of the Maharashtra Rent Control Act, 1999 is involved in the present appeal, namely: - "Whether a Government Company falls within the compendious expression "any public sector'undertakings or corporation established by or under any Central or State Act" in section 3(1)(b) of the Maharashtra Rent Control Act, 1999 ("Rent Act" in short).";