ANIL KUMAR Vs. AMIT

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These petitions arise out of three different suits relating to the same property bearing No. WZ-50B-F, measuring 281 sq.yds. out of khasra No. 698, situated in the abadi of Old Lal Dora (1908-09) of Village Basai Darapur, Delhi.

(3.) C.R.P. 75/2020 arises out of the impugned order dated 18th November, 2019, in CS No. 734/2018 titled Amit v. Anil and Ors., by which the application of the Petitioner/Defendant No. 2 (hereinafter "Defendant") under Order VII Rule 11 CPC has been rejected. In the other two petitions, the applications under Order VII Rule 11 CPC have been dismissed in default.