JAIGURUDEV DHARM PRACHARAK SANSTHA Vs. PANKAJ YADAV

JUDGEMENT

(1.) Heard Shri Anil Bhushan, learned Senior Counsel assisted by Shri Vinod Kumar Pandey, learned counsel for appellants in FAFO No. 602 of 2023, Shri Santosh Kumar Singh, learned Counsel for appellants in FAFO No. 297 of 2024 and Shri V.K. Singh, learned Senior Counsel assisted by Shri Rahul Sahai and Shri Sukesh Kumar, for respondent Nos. 1 and 2 in both the appeals.

(2.) By the previous orders of this Court passed in both the appeals, service of notice upon the remaining respondents has been held to be sufficient. Since these two appeals involve common questions of fact and law, the same are being decided by a common judgment.

(3.) In both the appeals, order dtd. 13/3/2023 passed by Civil Judge (Senior Division), Mathura in O.S. No. 595 of 2012 has been challenged at the instance of plaintiffs and counterclaimants. By the said order, four applications were decided after observing that all the applications contained identical prayer and were related to each other.