MILESTONE ADVERTISING Vs. MORMUGAO PORT ROAD CO. LTD.

JUDGEMENT

(1.) Heard Mr Ryan Menezes, learned counsel for the petitioners in Writ Petition Nos. 120/2022/F, 132/2022/F and 2712/2021/F, Mr Nigel Costa Frias, learned counsel for the petitioners in Writ Petition Nos. 2700/2021/F, 2693/2021/F and 2699/2021/F and Mr Gaurish Agni learned counsel for the respondents.

(2.) Learned counsel for the parties state that common issues of law and fact are involved in this batch of petitions, and accordingly, common judgment and order may dispose of all these petitions.

(3.) By our order dtd. 27/1/2022, we clarified that these petitions could be disposed of finally at the admission stage. Accordingly, we issue Rule in all these petitions. The Rule is made returnable immediately.