NELUFER BEHRAM IRANI Vs. ASHA R. KOTIAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule taken up for hearing forthwith by consent of learned Counsel for the parties.

(3.) This writ petition challenges an order passed by the Appellate Bench of the Court of Small Causes at Mumbai. The impugned order was passed on an application of the Petitioners herein (who were appellants before the Appellate Bench and original plaintiffs in the eviction suit) for conversion of their appeal into cross objection.