- (1.)Heard Learned Counsels for all the contesting parties. All interlocutory applications are allowed.
(2.)Both the appeals arise out of common orders and were heard together.
(3.)The present litigation that has continued over a quarter century with parties making repeated forays to the different hierarchical forums provided by law is bound to and has given rise to a multitude of facts which has the potential of clouding if not delaying the judicial quest for the ultimate truth. Fortunately, in this case, we have a very precise and cogent expression of the relevant facts made by the High Court of Bombay in the Order under challenge. It will, therefore, not be necessary to traverse the same except to notice only what would be essential for the purpose of the present adjudication.