RAJNIKANT NATHALAL MANIAR Vs. JAGDISH JASVANTLAL PATWA

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. Mrudul Barot, Ld. Advocate and Mr. Manan Mehta & Mr. Raval, Ld. APP for respondent nos. 1 and 2 respectively.

(2.) All these revision applications are between the same parties and though arising out of different impugned orders in different appeals, practically in all the matters, similar law point is involved and, therefore, though the petitioner has to prefer four separate revision applications because of four separate impugned orders in four separate Criminal Appeals arising out of four separate Criminal Cases, they are heard together and are decided by this common judgment. Even parties have also submitted only one set of arguments in all such matters.

(3.) Therefore, four revision applications are decided by this common judgment. Hence Registry shall keep copy of this judgment in all the matters.