ROSHAN JAMIL ANSARI Vs. KRITI MAHATHA

JUDGEMENT

(1.) In C.M.P No.324 of 2024, Mr. Mukesh Kumar, the learned counsel appears for the petitioners and Mr. Kushal Kumar, the learned counsel appears for the Opposite party nos.1 to 10; notice upon the O.P.No.11 has been dispensed with as he is said to be proforma opposite party and in C.M.P No.471 of 2024, Mr. Kushal Kumar, the learned counsel appears on behalf of the petitioners and Mr. Mukesh Kumar, the learned counsel appears on behalf of the Opposite party nos.1 to 3; O.P.Nos.4 to 13 are said to be proforma Opposite parties and in view of that notice upon them have been dispensed with and by order dtd. 5/5/2025, Mr. Mukesh Kumar, the learned counsel has accepted notice and submitted Vakalatnama on behalf of the O.P.Nos.1 to 3.

(2.) Heard the learned counsel for the petitioners in respective cases as well as the learned counsel for the opposite parties in respective cases.

(3.) In both the cases, similar order is under challenge and in view of that both the petitions have been heard together with consent of the parties.