DEWAL SINGHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appeals admitted. Notice made returnable forthwith. Respondents in both the appeals waive service through their counsel.

(2.) Notice of Motion No. 96 of 2000 taken out for condonation of delay in presentation of Appeal Lodging No. 899 of 2000. By consent allowed and made absolute. Delay condoned. Appeal to be numbered.

(3.) These two appeals raise common issues of fact and law and, therefore can conveniently be disposed of by a common judgment.