RUKHSANA RAFFIQUE SHAIKH Vs. QURESHA GULAM MUSTAFA KHAN

JUDGEMENT

(1.) Heard Ms. Dighe, learned Counsel for the Petitioners and Mr. Sharma, learned Counsel for the Respondents.

(2.) By the present Writ Petition filed under Article 227 of the Constitution of India, the challenge is to the legality and validity of the Order dtd. 20/2/2023 passed by the learned Appellate Bench of Small Causes Court, Mumbai in Appeal No.11 of 2016.

(3.) By the impugned Order, the learned Appellate Court has set aside the Order dtd. 29/1/2016 passed by the learned Trial Court, by which the Suit has been dismissed and the learned Appellate Court has granted eviction decree.