MANAGING DIRECTOR, GOA STATE INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED Vs. SHRIKANT P. SHIRODKAR, INDIAN NATIONAL

JUDGEMENT

(1.) Heard Mr. Pranav Vaze, holding for Mr. Nikhil Vaze for the Appellant and Mr. Vibhav Amonkar for the Respondents in both these Appeals.

(2.) The learned Counsel for the parties state that both these Appeals can be taken up together and disposed of by a common judgment and order since, the issues of fact and law that arise in both these matters, are substantially similar.

(3.) The land, which is a subject matter of First Appeal No.77/2015, admeasures 424 sq. metres and the land, which is the subject matter of First Appeal No. 78/2015 admeasures 22 sq. metres and is surveyed under No.11/1 of Village Ela, Old Goa.