ARTI NIRMALKUMAR JAIN Vs. BHARAT VILLA CHS LTD

JUDGEMENT

(1.) BOTH these appeals seek to challenge the order passed by a learned Single Judge on Writ Petition No. 1332 of 2002 and Writ petition Lodging No. 1665 of 2003. The learned Single Judge has dismissed both these petitions summarily by a common order passed on 1-7-2003.

(2.) THESE two petitions sought to challenge the common order passed by the Co-operative Appellate Court in Appeal Nos. 32 of 2001 and 37 of 2001 dated 13-12-2001. That order had allowed those two appeals and set aside the judgment and order passed by the Co-operative Court No. 2, Mumbai on 20-1-2001. This order passed by the Co-operative Court in Case No. 209 of 1993 had allowed that dispute filed by the appellants herein. By virtue of the order passed by the Appellate Court the dispute had came to be dismissed and that prder has been confirmed by the learned Single Judge.

(3.) THE short facts leading to these appeals are as follows: