PRAKASH ROBIN NAYUDU Vs. REV. IMANUEL S. KANT

JUDGEMENT

(1.) Heard learned Advocate Mr.Y.S. Ravani appearing on behalf of the petitioners and learned Sr. Advocate Mr.Asim Pandya appearing with learned Advocate Mr.Bhatt for the respondents No.15, 16, and 17 in Special Civil Application No.10424 of 2022 and for the respondents No.9 and 12 in Special Civil Application No.10426 of 2022.

(2.) Since both the petitions challenge the very selfsame decision i.e. the judgement and order dtd. 6/5/2022 in CMA No.18 of 2022 and No.19 of 2022, both the petitions are taken up for hearing jointly and decided vide the present common order.

(3.) It appears that CMA No.18 of 2022 had been filed by the original defendants No.15 to 19 in Regular Civil Suit No.46 of 2019 and whereas the judgement passed by the learned lower Appellant Court in CMA No.18 of 2022 is challenged in SCA No.10424 of 2022 and CMA No.19 of 2022 had been filed by the original defendants No.9, and 11 to 14 in Regular Civil Suit No.46 of 2019 and whereas the judgement passed by the learned lower Appellant Court in CMA No.19 of 2022 is challenged in SCA No.10426 of 2022.