BHARAT MULJI KHONA Vs. FIZA CONSTRUCTION COMPANY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) All these Petitions arise out of the orders passed by the learned Civil Judge, Sr. Division, Panvel, in Special Civil Suit No.140 of 2008 and since the issues raised in each of the Petitions are intermingled, all these Petitions were heard together and are being decided by this common judgment.

(3.) The background facts leading to these petitions can be summerized as under :