JYOTIBEN R PATHAK Vs. RAFIGSA CHAMMANSA FAKIR

JUDGEMENT

(1.) LPA No. 1180 of 1999 is admitted. Mr. Tushar Mehta appears and waives service of notice of admission on behalf of respondent Nos. 1 to 22. Mr. Joshi appears and waives service of notice of admission on behalf of respondents Nos. 23, 24, 25 and 28. So far as respondent No.26 is concerned, learned advocate for the appellants states that it is joined because originally, it was one of the respondents in the petition and though it was ordered to be deleted , in the certified copy, his name continues. Respondent No.27 was respondent in the SCA , but now,as he is one of the appellants i.e. appellant No. 7, no formal notice is, therefore, required to be issued to him. Thus, service to all the respondents is complete.

(2.) LPA No. 1215 of 1999 is also admitted. Mr Tushar Mehta appears and waives service of notice of admission on behalf of original petitioners and Mr. Nanavati waives service of notice of admission on behalf of respondents.

(3.) Both these appeals arise out of a judgment and order passed by the learned Single Judge in SCA No. 619 of 1999 on August 18/19, 1999.