SHARADKUMAR Vs. MOHATTA BROTHER PROPERTY CO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By these petitions, the petitioners have impugned the orders dated 30/1/2020 passed below Exhibit 65 (for issuance of witness summons) and orders dated 18/2/2020 passed below Exhibit 58 (for recalling warrant of possession) and Exhibit 69 (for production of documents) passed by the learned Judge, Small Causes Court, Mumbai, in Execution Application Nos. 455/2017 and 456/2017 in R.A.E. Suit Nos. 776/1588 of 1996 and 801/1620 of 1996 respectively.

(3.) A few facts as are necessary to decide the aforesaid petitions are as under :