PANCHU LAL PAHARIA Vs. RAJNEESH GUPTA

JUDGEMENT

(1.) The issue involved in both the writ petitions is common and as such with the consent of learned counsel for the parties, both the writ petitions are being decided by the present common order.

(2.) The petitioner-JDA has filed S.B.Civil Writ Petition No.8366/2012 to set aside the judgment dtd. 1/3/2011, passed by the Tribunal and with the further prayer to dismiss the appeal filed by the respondent No.2 - Rajneesh Gupta.

(3.) The Tribunal has decided two appeals by a common order i.e. Appeal No.103/2010 and Appeal No.87/2010, filed by the private respondent.