(1.) Heard Mr. Sunil Sethi, learned Senior counsel assisted by Ms. Veenu Gupta, the learned counsel for the appellants as well as Mr. Rajneesh Oswal, learned counsel representing the respondents.
(2.) By consent of the parties, both these appeals are taken up for final disposal, as the issue raised in both the appeals is common, based on almost similar facts situation.
(3.) Judgment and order dated April 10,2007, rendered by the Writ Court in SWP no. 1520/2004 is under challenge in both these Letters Patent Appeals.