MEENAL MADAN KSHIRSAGAR Vs. BOMBAY PANJRAPOLE

JUDGEMENT

(1.) This Writ Petition has been filed under Article 227 of the Constitution of India impugning the order dtd. 4/1/2022 passed by the Appellate Bench of the Small Causes Court in Miscellaneous Appeal No. 120 of 2018, filed by the Respondents, where by the Appellate Court has set aside the order dtd. 5/1/2018 of the Trial Court dismissing application for restoration of the dismissed suit and restoring the suit being T. E. Suit No. 126 / 147 of 2007 (the "said suit") to its original file.

(2.) The facts relevant for the present petition are as under.

(3.) The Respondents No. 2 to 14 are the trustees of the Respondent No.1-Trust who are the original Plaintiffs who had filed the said suit for eviction against the Petitioners and Respondents No. 15 to 18. The Petitioners and the Respondents No. 15 to 18 had filed their respective written statements, the issues were framed and statedly subsequently also amended.