VIKAS KAMALAKAR WALAWALKAR Vs. THE DEPUTY SALT COMMISSIONER

JUDGEMENT

(1.) By consent of parties, both the proceedings were heard together and are being disposed of by a common order.

(2.) Notice of Motion No.2481 of 2016 is filed by the applicants (original defendant nos.1 and 2 inter-alia praying for dismissal of Suit No.1172 of 2005 on the ground that the suit has become infructuous on expiry of lease on 14th October, 2016 and also prays for recovery of possession in respect of the property from the defendant no.1 on expiry of lease on 14th October, 2016.

(3.) Chamber Summons No.1801 of 2016 is filed by the applicant (original plaintiff inter-alia praying for amendment to the plaint in terms of the schedule of amendment appended to the chamber summons.