PUSHPABEN KANTILAL PARMAR Vs. VIMLESH JHAVERI AND ORS.

JUDGEMENT

(1.) Heard Mr. Upadhyay, learned Counsel for the petitioners in both the Petitions and Mr. Tiwari, learned Counsel for respondents No.1 to 3 in Writ Petition (Stamp) No.3832 of 2019 and respondents No.1 and 2 in Writ Petition (Stamp) No.3833 of 2019 at length.

(2.) Writ Petition [Stamp] No.3832 of 2019 takes exception to the order dated 22nd November, 2014 passed by the learned trial Judge below Exhibit 56 in R.A.E. Suit No.231/579 of 2005 as also order dated 3 rd November, 2018 passed by the Appellate Bench of the Court of Small Causes at Mumbai in Revision Application No.46 of 2017.

(3.) Writ Petition [Stamp] No.3833 of 2019 takes exception to the order dated 22nd November, 2014 passed by the learned trial Judge below Exhibit 40 in R.A.E. Suit No.232/580 of 2005 as also order dated 3 rd November, 2018 passed by the Appellate Bench of the Court of Small Causes at Mumbai in Revision Application No.47 of 2017.