CARLOS TAVORA Vs. FREDERICK C DSOUZA

JUDGEMENT

(1.) Heard Shri Valmiki Menezes, the learned Counsel appearing for the Petitioner, Shri J. Godinho, learned Counsel appearing for the Respondent no. 1 and Shri J. P. Mulgaonkar, learned Counsel appearing for the Respondent no.2.

(2.) By consent, all the Petitions are taken up together as the Counsel agree that the impugned Orders were passed on the same dates and the Petitioner was seeking similar relief in all the applications on the same ground in respect of the same documents.

(3.) Rule. Heard forthwith with the consent of the learned Counsel. The Respondents waive service.