ABHAY MANOHAR SAPRE,J. - (1.) Issue notice. Learned counsel for the respondents accepted the notice and made a statement that they do not wish to file any counter affidavit. With the consent of all the parties, the matter is heard finally.
(2.) Leave granted.
(3.) These appeals are filed against the common final judgment and order dated 29.06.2018 passed by the High Court of Gujarat at Ahmedabad in Civil Application No.3 of 2018 in F/LPA No.36 of 2018 in SCA No.11163 of 2012 & other allied matters.;