NARENDRA PANDURANG CHATIM Vs. SHRIKANT SHAMBU

JUDGEMENT

(1.) Heard finally by consent. Rule returnable forthwith.

(2.) Mr. J. Cardozo, learned counsel waives notice on behalf of the contesting respondent no.1 on merits.

(3.) Both these petitions are connected with each other and challenge trial Courts orders dated 2.8.2013 rejecting the applications filed under Order 14 Rule 3 of CPC for production of documents on identical grounds and, therefore, are being disposed of by this common judgment.