ABDUL RAHMAN IMAMUDDIN ANSARI Vs. VENEZIA REALTORS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, the matter is taken up at the admission stage for final disposal, with the consent of the parties.

(2.) These two Writ Petitions are identical, in nature. Both the Petitioners are tenants who had filed proceedings before the Small Causes Court at Mumbai. The date of filing of proceedings, and the date of passing of Orders is one and the same. All the proceedings and the party Respondents are also same, even the date and contents of Order are also same. Therefore, both the Writ Petitions are being decided by way of this Common Order.

(3.) The Petitioners, in both Writ Petitions are the original Plaintiffs, they are challenging the Order dtd. 22/8/2019, passed by the 1st Additional Principal Judge, City Civil and Sessions Court, Dindoshi, Mumbai, in Chamber Summons No. 59 of 2018 and Chamber Summons No. 60 of 2018 respectively. While deciding the present matters, for the sake of convenience, the proceedings in the Short Cause Suit No. 3303 of 2016 have been referred, but same has to be read in Short Cause Suit No. 3304 of 2016 as well.