G. RAJAN Vs. G. ELANGOVAN

JUDGEMENT

(1.) The parties in these petitions are one and the same and consequently, it is desirable to have all these matters disposed of, by a common order.

(2.) The facts, leading to the filing of these actions, are reflected, as below :

(3.) He also, filed Crl. M.P. Nos. 2298 and 2300 of 1993 praying for stay of all further proceedings in those two cases, pending disposal of the present Transfer Applications.