N. NARASIMHA CHARY Vs. ALOPI SHANKAR TIWARI

JUDGEMENT

(1.) The grounds raised to challenge the impugned orders in the two Civil Revision Petitions being common, and the facts also being common, they are heard together and decided by this common order.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents. Perused the record.

(3.) For convenience, the facts in Civil Revision Petition No.3780 of 2023 are taken up as the lead case. The parties hereinafter shall be referred to as they are arrayed before the Court below.