CHOWGULE INDUSTRIES PVT. LTD. Vs. SAKHARAM GAD, MAJOR

JUDGEMENT

(1.) Heard Mr. Atul Damle, learned Senior Counsel appearing for the petitioner and Mr. Bennet D'Costa, learned Senior Counsel appearing for the respondent nos. 1 to 14 in Writ Petition No. 738/2015 and for respondent no.1 in Writ Petition No. 739/2015.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of the learned counsel appearing for the respective parties. Mr. R. Menezes, learned Counsel waives notice on behalf of the respondent nos 1 to 14 in Writ Petition No.738/2015 and for the respondent no.1 in Writ Petition no. 739/2015. FACTS IN WRIT PETITION NO. 738 OF 2015