PRAKASH R DHARIWAL Vs. SUBHASH HASTIMAL LODHA

JUDGEMENT

(1.) Heard the Learned senior counsel Mr. Chinoy for the Appellant in Appeal (L) No.546/2019, Learned Counsel Mr.Kamat in Appeal (L) No.555/2019, Learned senior counsel Mr. Seervai for Respondent Nos.1 and 2 in Appeal (L) No.555/2019 and Mr. Jagtiani, Learned counsel, for Respondent Nos.1 and 2 in Appeal (L) No.546/2019.

(2.) Both these Appeals arise from the order dated 09.10.2019 passed by the Learned Single Judge in Company Application No.3/2019 in Company Appeal No.25/2009 in Company Application No.657/2008 in Company Petition No.28/2005.

(3.) Hence, by consent of the parties, both these Appeals are taken up for final hearing at the stage of admission itself.