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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S).  2120 OF 2004 SUHAS RAMCHANDRA APTE                         Appellant(s)

                               VERSUS VASANTRAO SHANKARRAO BHOSLE(D) THR.  LRS.       Respondent(s)

J U D G M E N T KURIAN, J. 1. According  to  the  learned  counsel  for  the appellant,  Section  11(3)  of  the  Bombay  Rent  Act, 1947, as applicable to the State of Gujarat, has been followed in the instant case whereas Section 11(3) that is applicable in Mumbai is different.  If that be so, it is an error apparent on the face of the Court  which  the  High  Court  should  correct  at  the first instance.

2. Accordingly,  we  dispose  of  this  appeal  with liberty to the appellant to file an application for review  before  the  High  Court  within  30  days  from today.  If the appellant is able to satisfy the High Court that the High Court has followed a provision which is not applicable to the State of Maharashtra, needless to say, appropriate orders for recalling the Judgment and passing a fresh Judgment in the light of the applicable provisions will be rendered.

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3. Being  a  litigation  which  started  in  the  year 1977, we request the High Court to dispose of the review  application,  if  filed,  expeditiously  and preferably  within  three  months  from  the  date  of production of a copy of this judgment.

4. We make it clear that in the nature of the order we  have  passed  above,  we  have  not  considered  the matter on merits.

No costs.  .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ R. BANUMATHI ]  

New Delhi; AUGUST 09, 2017.

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ITEM NO.102               COURT NO.6               SECTION IX                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  2120/2004 SUHAS RAMCHANDRA APTE                              Appellant(s)                                 VERSUS VASANTRAO SHANKARRAO BHOSLE(D) THR. LRS.  Respondent(s) Date : 09-08-2017 This appeal was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s)  Mr. Chinmoy Khaladkar, Adv.  

Ms. Aniruddha Deshmukh, AOR                     For Respondent(s)  Mr. Braj K. Mishra, Adv.  

Mr. Vijay Kumar, Adv.   Ms. Vandana Gogna, Adv.  Mr. Vishwajit Singh, AOR  Ms. Aparna Jha, Adv.     Mr. Varinder Kumar Sharma, AOR                 

                   UPON hearing the counsel the Court made the following

                            O R D E R The  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment Pending interlocutory applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                            (SUMAN JAIN)   COURT MASTER                                  COURT MASTER

(Signed non-reportable Judgment is placed on the file)