MUKESH Vs. SURESHCHAND

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS order will govern disposal of Writ Appeal No. 526 and 527 of 2014, as the learned Single Judge has decided the two writ petitions bearing Writ Petition No. 9204/2012 and Writ Petition No. 9205/2012 by a common impugned order dated 05.04.2014.

(3.) ON going through the proceedings of the Writ Court, we found that the matter was adjourned from time to time, but no reply was filed by the appellants. Thus, this ground of the appellants is not tenable.