OTTO JAIME HAMILTON PDE SOUZA Vs. PRABHAKAR MORASKAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Rule in both the petitions. The learned counsel for the parties agree that the rule can be disposed of immediately. Further, they agree that both these petitions can be disposed of by a common judgment and order.

(3.) The Petitioner in WP No.246 of 2022 (F) is the tenant and the Petitioners in WP No.146 of 2022 are the landlords.