SHAKIL MEER KHAN Vs. PROBAL S RAY

JUDGEMENT

(1.) Both the Notices of Motion are disposed of by a common order as the subject matter of both the suits is the same and the disputes between the parties in both the suits are similar and raise common questions of fact and law.

(2.) The Plaintiff and Defendant Nos.1 and 2 in Suit No.1183 of 2007 are Defendant No.1, Defendant No.2 and the Plaintiff respectively in Suit No.592 of 2007.

(3.) For convenience I will refer to facts and the parties as arrayed in Suit No.1183 of 2007.