(1.) Both these Writ Appeals, though arise out of separate proceedings and separate orders passed by two learned Single Judges of this Court, raise identical questions of law and as such are being taken up for consideration and disposal together.
(2.) Writ Appeal No.2228/2023 arises out of order dtd. 18/10/2023 in Writ Petition No.6010/2020 which has been dismissed applying the principles of Forum Conveniens and holding that the Principal Bench, Jabalpur, High Court of Madhya Pradesh, would not have the territorial jurisdiction to entertain the Petitions and liberty was granted to appellant/petitioner to approach the Gwalior Bench.
(3.) Writ Appeal No.1804/2024 arises out of order dtd. 24/7/2024 passed in Writ Petition No.18824/2024 wherein also another learned Single Judge of this Court, while dismissing the petition applied the principles of Forum Conveniens. Liberty was granted to the appellant/petitioner to approach the Gwalior Bench of this Court.
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