SHANT SNACKS Vs. CHANDRAKANT SHANKARRAO PETHKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) At times, though not always, advocacy amounts to an art of complicating the simple. Then, the adjudication ought to be simplifying the complicated. The success is a mixed bag, though.

(3.) There is a usual dispute between the landlord and the tenant; but there is an unusual development: that single dispute spiraling into six suits. Concerned at the conflicting causes, this Court wanted the parties to consolidate the cases-to bring the genie of litigation back into the bottle of one suit. The parties attempted it; but again, the genie seems to be all over the place.