R S MUDGAL Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) The above petitions have a common factual backdrop and raise identical or related questions of law and are, therefore, being disposed of by a common judgment and order.

(2.) For record, it may be noted that though different prayers are made in the captioned petitions, counsel for the parties addressed arguments in support of the following reliefs:-

(3.) It be noted that prayers as noted above were made in the alternative to each other.