PANDURANG VIVIDH KARYAKAKRI SAHAKARI SEVA SANSTHA LTD Vs. PROPOSED SHRI CHH. SHIVAJI MAHARAJ VIVIDH KARYAKARI SAHAKARI SEVA SOCIETY LTD

JUDGEMENT

(1.) Heard Mr. Borkar, Advocate for the Petitioner in both the Writ Petitions, Mr. Dani, Advocate instructed by Mr. Patil for the Respondent No.1 in both the Petitions and Mr. S.R. Nargolkar, learned Additional Government Pleader for the Respondent Nos.2 to 4 in both the Petitions.

(2.) Rule. Rule is made returnable forthwith. Respective Advocates for the Respondents waive service.

(3.) Since common questions of facts and law are involved in these two Petitions on specific request of all the concerned Advocates, these Petitions are being disposed of by the following common order.