AAYAN MULTI TRADE LLP Vs. SUNITABAI MADHUKAR PATIL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith by the consent of the parties.

(2.) The petitioner in all these petitions is the same and respondent No.2 is also same. Facts in all these petitions are similar. The judgments under challenge are also identical and therefore all these petitions are taken up together.

(3.) To understand controversy between the parties, the facts from Writ Petition No. 2746 of 2023 are discussed, as a representative petition.