HANSA BHASKAR DAVE Vs. HARIHAR HIMMATLAL MEHTA

JUDGEMENT

(1.) This Writ Petition was placed at Serial No.925 i.e. on the supplementary Board of today s Board. Since the Court was busy in hearing matters from the regular Board and earlier matters from the supplementary Board, this Petition could not be taken up till 5 p.m. today. Considering the urgency, the Petition was mentioned at 5 p.m. and the learned Advocates for the Petitioners and Respondent have agreed to advance their arguments /submissions beyond normal working hours of the Court after 5 p.m.. I have accordingly heard the Petition.

(2.) Rule. By consent, Rule is made returnable forthwith and heard finally with the consent of the parties.

(3.) The Petitioners are original Plaintiffs in R.A.D. Suit No. 1094 of 2011 filed in the Court of the Small Causes Court, Mumbai for declaration of tenancy in respect of the suit premises. Written statement has been filed by the RespondentDefendant and the written statement has been subsequently amended by allowing the Applications of the RespondentDefendant.