AKHTAR ABDUL KADAR BAPE Vs. ASIF CHAND SHAIKH

JUDGEMENT

(1.) Both these appeals have been listed on our today's Board for admission hearing. Respondents are present along with their Advocates.

(2.) We are proceeding to dispose of both of these appeals at the stage of their admission itself on hearing the learned Advocates for the parties as above and on perusal of the material available in the appeal paper books with common judgment since appellant is common in both the matters and subject matter of both the disputes as also the nature of grievances made by the complainants are common.

(3.) At the outset, we wish to clarify that we are not adverted to the factual aspects as involved therein. For that matter merits or demerits of the issues arising therein. This is to because, we think it appropriate that in interest of justice matters should go back to the District Forum, Thane for consideration afresh and opportunity be provided to the O. P.-appellant to defend the disputes by filing the written statements, etc.