NEERAJ KUMARPAL SHAH Vs. C2R PROJECTS LLP

JUDGEMENT

(1.) Both these appeals are filed under Clause 15 of Letters Patent against an oral judgment dated 03.10.2017 passed by the learned Single Judge in Special Civil Application No.10393 of 2017, by which, the learned Single Judge has allowed the petition filed by the present respondent Nos. 1 and 2 - original petitioners.

(2.) Letters Patent Appeal No.1855 of 2017 has been filed by the original respondent No.2, whereas Letters Patent Appeal No.1857 of 2017 has been filed by original respondent No.3. As the issue involved in both these appeals is similar and with the consent of learned Advocates appearing for the parties, both the appeals are heard together and being disposed of finally by this common judgment.

(3.) The factual matrix of the case are as under : -