SAYED FAHAD Vs. SHAHAJADI

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The captioned writ petition is filed by the defendant No.8 feeling aggrieved by the common order passed by the learned Judge on I.A.Nos.4, 5 and 7 filed in O.S.No.8/2016.

(3.) Learned counsel for the petitioner would bring to the notice of this Court that the learned Judge has already rejected I.A.No.5 filed vide order dtd. 14/12/2016. Therefore, while passing the orders I.A.Nos.4 and 7 erred in again entertaining I.A.No.5, which was already rejected vide Annexure-E. Though, I find some force in the submission of learned counsel for the petitioner and as the matter is set-down for arguments, I am not inclined to interfere with the order under challenge. However, liberty is reserved to the petitioner to file an application and bring the notice of the Court in regard to dismissal of I.A.No.5, vide order dtd. 14/12/2016. 5. With these observations, writ petition stands disposed of.