REGENT COMPUTRONICS PVT. LTD.

Bhaskar Mahipat Pavale Appellant

V/S

Lalita Gajanan Chinchawade Respondents

Referred Judgements :-

DOSSIBAI NANABHOY JEEJEEBHOY VS. P.M. BHARUCHA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
PRASADA RAO MIKKILINENI VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SHARDA DEVI VS. STATE OF BIHAR [REFERRED TO]
DNYANESHWAR SHEKU TARDE VS. STATE OF MAHARASHTRA [REFERRED TO]
SAKHUBAI ALIAS SHAKUNTALA V CHOPDE VS. NATIONAL THERMAL POWER [REFERRED TO]
ARUN S/O TRIMBAKRAO LOKARE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) The learned counsel for the parties agree that a common judgment and order can dispose of both these petitions because common issues of law and fact arise. They point out that the only difference in the two petitions is the survey numbers of the properties acquired. They request that Writ Petition No.10482 of 2023 may be treated as the lead petition.

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BHASKAR MAHIPAT PAVALE Vs. LALITA GAJANAN CHINCHAWADE

Referred Judgements :-

JUDGEMENT

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