SMALL SCALE ENTERPRENEURS ASSOCIATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Arvind Datar, Shri Gopal Sankaranarayanan, learned senior counsel and Shri Amol Chitale, learned counsel for the appellants and Shri C.U. Singh and Shri Vinay Navare, learned senior counsel for the respondents.

(2.) These are a batch of eight Civil Appeals and one Special Leave Petition arising out of two judgments of the Bombay High Court dtd. 8/7/2010 and 29/7/2016 and one judgment of City Civil Judge dtd. 25/9/2012.

(3.) Civil Appeal No. 7318/2010, Civil Appeal No. 7319/2010 and Special Leave Petition (C) No. 24366/2025 arise out of a common judgment and order dtd. 8/7/2010; whereas Civil Appeal No.11024/2013 arises out of judgment dtd. 25/9/2012 passed by Civil Judge and Civil Appeal Nos. 10133- 10137/2016 arise out of judgment and order dtd. 29/7/2016 passed by the High Court.