M. R. Shah, J. - (1.) Leave granted in all the Special Leave Petitions.
(2.) As all these appeals are interconnected between the same parties and with respect to the same properties, these are being disposed of by this common judgment.
(3.) Feeling aggrieved and dissatisfied with the impugned order dated 23.12.2014 in F. A. No. 466 of 2010 and the order dated 04.07.2015 in Civil Application No. 1698 of 2015 in F.A.No.466 of 2016 passed by the High Court of Judicature at Bombay (hereinafter referred to as the 'High Court'), the original Defendants have preferred the present appeals. 3.1 Feeling aggrieved and dissatisfied with the impugned final order dated 10.09.2015 passed by the High Court in Writ Petition No. 992 of 2015 the original Petitioners of the aforesaid Writ Petition have preferred the present appeals.;