SHOES EAST LIMITED Vs. JAINENDER JAIN

JUDGEMENT

(1.) . By this order I propose to dispose of the applications registered under Order 7 Rule 11 CPC read with Order 23 Rule 1 sub rule 4 CPC being IA No.1722/2002 in Suit No.1506/2001 filed on behalf of some of the defendants and also IA No.1312/2002 in Suit No.1508/2001 under Order 23 Rule (1)(4) CPC filed on behalf of some of the defendants. The plaintiff herein is common in both the suits. The applications are also similar in nature and, therefore, both the applications are to be disposed of by this common order.

(2.) . The plaintiff herein earlier filed two suits before the Additional District Judge, which were registered as Suit No.40/2001 and Suit No.41/2001. The plaints of the said suits are annexed with the applications, which are under consideration.

(3.) . The following reliefs were prayed for by the plaintiff in suit No.40/2001 and the same are extracted here as they are relevant for the purpose of consideration of the application