Section 31H in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
31H. Pending suits and proceedings in Court.
(1)Subject to sub-section (2), all suits and proceedings filed by landlords, being the landlords referred to in clause (a) of section 31C, for eviction of tenant on the grounds specified in sections 13A1 and pending on the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1986 shall, unless the landlord withdraws the same in relation to relief of recovery of possession of the premises claimed therein, be heard, proceeded with and disposed of by the Court in which such suit or proceeding is pending as if the said Act had not been passed.(2)Any such landlord seeking to evict the tenant on the grounds specified in section 13A1, may, if he has also already proceeded against the tenant in a suit or in a proceeding in the Court, withdraw the suit or proceeding in relation to the claim made therein with leave of Court and proceed against the tenant in accordance with the provisions of this Part.
