VITHOBA KONDIBA LOKARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mrs. G.L. Deshpande, learned AGP waives service on behalf of the respondents - State in both the matters. Mr. Arvind N. Gaddime, learned counsel waives service on behalf of respondent no.3 in Writ Petition No.14990 of 2021. At the joint request of learned counsels appearing for the parties, the matters are heard finally at the admission stage.

(2.) The petitioner in Writ Petition No.14990 of 2021 challenges the Award dtd. 3/4/2012 passed by the 3rd Jt. Civil Judge Senior Division, Osmanabad in L.A.R. No.14 of 2002 whereby the reference was rejected.

(3.) The petitioner in Writ Petition No.14953 of 2021 challenges the Award dtd. 2/5/2012 passed by Civil Judge, S.D,, Omerga in L.A.R. No.988 of 2005 whereby the reference is dismissed.