RAVINDRA SHRINIVAS SHINDE Vs. MEMBER MAHARASHTRA STATE CO-OPERATIVE APPELLATE COURT NAGPUR BENCH VIVIDH

JUDGEMENT

(1.) BOTH these writ petitions arise out of common matrix of facts.

(2.) AFTER hearing the parties in these writ petitions, it was agreed that both the petitions would be finally disposed of by common order. Accordingly, Rule is issued in both these Writ Petitions and rule is made returnable forthwith. It is made clear that for the sake of convenience,that throughout this judgment, the reference to the petitioners and respondents, which will be made hereinafter, are the petitioners and respondents as in Writ Petition No. 23/2002.

(3.) ALL the parties were heard at length.