K.LAXMANA SHETTY Vs. S.SACHIN

JUDGEMENT

(1.) This Writ Petition arises out of an Order dated 03.02.2020 passed by the Trial Court in O.S. No.12/2017 by which I.A. No.14 filed by the defendant No.4 under Section 10 of the Civil Procedure Code, was rejected by the Trial Court by a cryptic order.

(2.) Notice of this writ petition was issued only to respondent Nos.1 and 2, who were the plaintiff and defendant No.2 respectively before the Trial Court and notice to respondent Nos.3 to 17 was dispensed with by this Court in terms of the Order dated 10.02.2020.

(3.) The learned counsel appearing for respondent No.1, who was the plaintiff before the Trial Court, has filed a memo dated 23.03.2020, which reads as follows: