THARVINDER SINGH Vs. VIRESH CHOPRA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) In the present revision petition, the Petitioners/Defendants (hereinafter "Defendants ") have challenged the impugned order dtd. 28/7/2020 by which the application of the Respondents/Plaintiffs (hereinafter "Plaintiffs") under Order VI Rule 17 CPC has been allowed and the application of the Defendants under proviso to Order VII Rule 11 CPC was dismissed in CS No.610018/16 titled Viresh Chopra and Ors. v. Tharvinder Singh and Ors.

(3.) Vide the impugned order, the Plaintiffs were directed to file the amended plaint, on the next date of hearing or within 15 days upon resumption of normal hearing, whichever was later.