YUGAL KISHOR KAMAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with the consent of the learned counsel appearing for the parties.

(2.) These Writ Petitions arise from the cross complaints fled by the parties against each other and therefore, can be disposed of by this common judgment.

(3.) Shorn of unnecessary details, briefly stated the facts are :-