GEETA VIJAY DESHAPNDE Vs. STATE OF MAHARSHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule in each of these Petitions. The rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The learned counsel for the parties agree that substantially common issues of law and fact arise in these Petitions. Therefore, these petitions could be disposed of by a common order.