PAWAN ARORA Vs. MAHENDRA GUPTA AND ORS

JUDGEMENT

(1.) Present writ appeals No. 153/2015 and 177/2015 filed u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya ( Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 assails the final order dated 17.03. 2015 passed in W.P. No. 883/2015.

(2.) Learned counsel for the rival parties are heard.

(3.) W.A. No. 177/2015 is preferred by the State while W.A. No. 153/2015 is preferred by one Pawan Arora who was respondent no. 3 in the petition in question.