GAURANG ENGINEERING Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties. Rule. Respondent nos.1 and 2 waive service. By consent, Rule is made returnable forthwith.

(2.) Both these petitions were heard together. During the arguments, a request was made that even the second petition, which was argued by Shri P.M. Shah, Senior Advocate, contains more or less same materials and espouses the cause of the MSSIDC, a common judgment can be delivered to dispose them of. That is how, this judgment will dispose of both the petitions.

(3.) This Court had made several orders, to which we shall make reference a little later.