KUSUMBEN K.SHAH Vs. MONEETO PLASTI FAB

JUDGEMENT

(1.) RULE . The learned Advocates for Respondents waive notice. By consent heard forthwith.

(2.) RESPONDENT no.2 Corporation issued notice to the Respondent no.1 under Section 351 of Bombay Municipal Corporation Act to demolish certain construction on the premises made unauthorisedly.

(3.) THE Petitioners herein are the owners and landlords of Respondent no.1. The Petitioners filed Chamber Summons for joining them as a party defendants to the said suit. However, the learned Judge of the City Civil Court, Bombay dismissed it by order dated 9-10-1996 holding that the Petitioners have no locus standi to make such an application. The said order is under challenge in this revision.