Subhash S. Karkhanis vs Muslim Asgar Umrethwala Thr Poa ...
2023 Latest Caselaw 218 Bom

Rane                                     1/2              2-WP-4233-2022
                                                           th
                                                          6 January, 2023.


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                   WRIT PETITION NO. 4233 OF 2022


Subhash S. Karkhanis                                 .....Petitioner
     V/s.
Muslim Asgar Umrethwala thr.
POA Hajee Ebrahim Hassim
Patel and Ors.                                       ....Respondents
                               -----
Mr. A.V. Chatuphale a/w. Ms. Bhavika S. Kuperkar, Advocate for the
petitioner.


                         CORAM : SANDEEP K. SHINDE, J.

FRIDAY, 6TH JANUARY, 2023.

P.C. :

1. Heard learned Counsel for the petitioner.

2. Relying on the decision in the case of Chandiram Ahuja, V/s. Akola Zilla Shram Wahatuk Sahakari Sanstha 2013 (1) All M.R. 137 The learned Appellate Court, has held that a tenant can be evicted for breach of provisions of Section 15(1) of the Maharashtra Rent Control Act independently and in that event, the procedure contemplated under Section 15(2)(3), may not apply. Herein, apparently though no exceptional case has been Rane 2/2 2-WP-4233-2022 th 6 January, 2023.

made out to apply ratio laid down in cited judgment. Prima-facie, a case is made out for issuing notice to the respondents.

3. Issue notice to the respondents returnable on 27 th

February, 2023.

4. In the meanwhile, the decree in A1-Appeal No.34/2016 in R.A.E. Suit No. 699/1038 of 2006, is stayed.

5. Stand over to 27 February, 2023.

th

NEETA SHAILESH SAWANT (SANDEEP K. SHINDE, J.) Digitally signed by NEETA SHAILESH SAWANT Date: 2023.01.10 12:48:48 +0530