LAWS(DLH)-2023-7-47

RACHNA MEDIRATTA Vs. GIRDHARI LAL

Decided On July 05, 2023
Rachna Mediratta Appellant
V/S
GIRDHARI LAL Respondents

JUDGEMENT

(1.) CM(M) 280/2022 has been filed by the Petitioners laying a challenge to an order dtd. 24/2/2022 passed by the Trial Court in Civil Suit No.626/2019 titled 'Girdhari Lal Tolani v. Ashok Kumar and Others' whereby two applications filed by Respondent No.1/Sh. Girdhari Lal herein have been allowed, one under Order I Rule 10 CPC and the other under Order VI Rule 17 CPC. C.R.P. 48/2022 has been filed by the Petitioners assailing order dtd. 23/3/2022 whereby application filed by the Petitioners under Order VI Rule 18 CPC has been dismissed by the Trial Court. Petitioners herein are newly added Defendants before the Trial Court while Respondent No.1 is the Plaintiff and for the ease of reference, parties hereinafter are referred to by their litigating status before this Court.

(2.) By an order dtd. 13/4/2022, both petitions were clubbed and directed to be heard together. Be it noted that on 30/3/2022, this Court in CM(M) 280/2022 had rejected the request of the Petitioners to stay the Trial Court proceedings but directed that the same shall be subject to the outcome of these proceedings.

(3.) Facts to the extent necessary and taken from the petitions and/or documents on record are: