DINESH GOVIND JOSHI Vs. BHAGWANDAS TULSIDAS VAKANI

JUDGEMENT

(1.) Heard Mr. Haridas for the appellant in Appeal from Order No.146 of 2006 and the respondents in Appeal from Order No.187 of 2006. Heard Ms Neha Vakani, appellant No.1C - in person in Appeal From Order No.187 of 2006 and respondent No.1C in Appeal From Order No.146 of 2006.

(2.) Since, both the appeals arise out of the common judgment and order dated 24 January 2006, it is only appropriate that the appeals are considered together and disposed of by this common judgment and order.

(3.) These appeals were on board for final hearing on several occasions. On 5 January 2017 the matters were heard for some time but adjourned to 12 January 2017 since, Ms Neha Vakani was not present on the said date. On 12 January 2017, again, Mr. Haridas was heard and the matters were reserved for orders. This is because on 12 January 2017 as well Ms Neha Vakani was not present, despite due notification of the matters on the cause list. On 12 January 2017, the following order was made :