NIRMAL DEVI ORS Vs. RAKESH KUMAR JAIN

JUDGEMENT

(1.) Cm APPL.32085/2020 (exemption), CM APPL.32086/2020 (exemption), CM APPL.32087/2020 (exemption) Exemptions are allowed subject to all just exceptions.

(2.) Petitioners impugn order dated 02.03.2020, whereby, two applications of the petitioners under Order 41 Rule 27(1)(aa) Code of Civil Procedure (CPC for short) have been dismissed.

(3.) Respondents had filed the subject suit for declaration and injunction, inter alia seeking a declaration that the cancellation deed executed by petitioner No.1 was null and void.