BHARAT HIRJI DEDHIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule in both these Petitions. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(2.) Interim Application No.424 of 2022 seeking leave to amend Writ Petition No.706 of 2024 is allowed. Amendment to be carried out immediately. Reverification is dispensed with.

(3.) Learned counsel for the parties agree that a common order can dispose of both these Petitions. In any event, Writ Petition No.2903 of 2021 seeks to implement the Insurance Ombudsman's award dtd. 3/5/2021 and Writ Petition No.706 of 2024 questions the same award dtd. 3/5/2021.