PRIYA Vs. MEENA

JUDGEMENT

(1.) Heard Mr. M. G. Bhangde, learned Senior Counsel assisted by Mr. A. G. Baheti and Mr. Rishi Chhabda, learned Counsel for the Petitioners and Mr. Nayan Mirpuri, learned Counsel h/f Mr. P. P. Kothari, learned Counsel for the Respondent No.4 and 5. None appeared for the Respondent Nos.1 & 2 and for the Respondent Nos.3 and 4.

(2.) In Writ Petition No. 240/2024 there is a challenge to the order dtd. 21/3/2023 passed below Exhibit-395 [which according to the Petitioners is infact passed below application (Exhibit-387)]. Whereas, order dtd. 21/3/2023 passed below Exhibit-387 [which is claimed to have been passed below Exhibit-395] is taken exception to in Writ Petition No. 241/2024.

(3.) By consent of both sides, these Petitions are heard finally at the stage of admission and decided by common Judgment, since similar questions of facts and law are involved therein.