COMPETENT AUTHORITY CALCUTTA Vs. DAVID MANTOSH AND OTHERS

JUDGEMENT

(1.) C.A. Nos. 10629-10631 of 2014 are filed by the Competent Authority against the Judgment and Order dated 27.09.2013 in F.A. No. 202/2008, Judgment and Order dated 24.07.2014 in the Review Petition being RVW No. 36/2014 with CAN No. 1450/2014 in F.A. No. 202/2008 passed by the High Court at Calcutta.

(2.) C.A. Nos. 9829-9830 of 2016 are filed by M/s Apollo Gleneagles Hospitals Ltd. against the judgment and order dated 27.09.2013 in F.A. No. 202/2008 with CAN No. 1054/2014 and C.A. No. 9900/2016 against the judgment and order dated 24.07.2014 in RVW No. 117/2014 in F.A. No. 202/2008 passed by the High Court at Calcutta.

(3.) In order to appreciate the controversy involved in these appeals, it is necessary to set out the facts in detail, which led to filing of these appeals. The facts set out hereinbelow are taken from the list of dates filed by the parties.