SARJO DEVI @ SAROJ Vs. DHARAMPAL

JUDGEMENT

(1.) The petitioner vide the present petition seeks the setting aside of the orders dated 23.1.2017 and 4.1.2018 of the learned Trial Court whereby vide order dated 23.1.2017 in CS No. 579090/16 Old CS No. 276/16, an application under Order IX Rule 7 of the Code of Civil Procedure, 1908 filed on behalf of the defendants No. 2,3 and 4 was allowed subject to costs of Rs.10,000/- and one opportunity was granted to the defendants No. 2, 3 and 4 before the learned Trial Court for filing their written statement and vide order dated 4.1.2018 the learned Additional District Judge -04 (North-West), Rohini Courts, Delhi dismissed the application filed on behalf of the plaintiff of that suit, i.e., the petitioner herein, under Order XLVII Rule 1 of the Code of Civil Procedure, 1908 seeking review of the order dated 23.1.2017 with it having been observed by the learned Trial Court that there was no error apparent on the face of the record in the order dated 23.1.2017, and costs of Rs.10,000/- imposed vide the order dated 23.01.2017 were directed to be paid by the defendant nos.2, 3 & 4 to the plaintiff.

(2.) The notice of the petition was issued vide order dated 19.2.2018 to the respondents with observations therein to the effect:

(3.) The respondents No.2, 3 and 4, i.e., the defendants to the CS No. 579090/16 old No. CS276/16, put in appearance through their learned counsel and submissions were made on behalf of either side.