MULCHANDANI AMAR SADHURAM Vs. MR.HARESH SHIVALDAS BODANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of learned counsel for both the parties.

(2.) Both these Writ Petitions are arising between the same parties and involve a common question of fact and law, hence they are being decided by this common judgment.

(3.) By these Writ Petitions, the Petitioners are challenging the orders dated 23rd August 2017 passed by the Member, Maharashtra State Co-operative Appellate Court, Mumbai, Bench at Pune in Revision Application Nos.31 of 2017 and 32 of 2017, in which the orders dated 7th March 2017 passed by the Judge, Co-operative Court No.1, Pune, below Exhibit Nos.18, 41 and 111 in Dispute No. 39 of 2015 were challenged.