RAKESH KUMAR JUNEJA Vs. HANS RAJ VIJ

JUDGEMENT

(1.) THE appeal impugns the order dated 25th March, 2014 of the learned Single Judge exercising ordinary original civil jurisdiction in CS(OS) No.1901/2001 filed by the appellants / plaintiffs. The appeal came up before this Court first on 9th May, 2014 when the counsel for the respondent / defendant no.1 appeared and accepted notice of the appeal. Service of the notice on the respondent / defendant no.2 who is ex parte before the learned Single Judge was dispensed with. Similarly service of the notice of the appeal on the respondents / defendants no.3&4 being proforma parties was also dispensed and the appeal posted for hearing on 8th July, 2014. We have heard the counsel for the appellants / plaintiffs and the counsel for the respondent / defendant no.1.

(2.) THE prayer paragraph in the Memorandum of Appeal besides seeking setting aside of the order dated 25th March, 2014 also seeks allowing of IA No. 6897/2013 and IA No.17857/2013 filed by the appellants / plaintiffs.

(3.) BE that as it may, the counsel for the respondent / defendant no.1 states that she did not / does not have any objection to the other documents also for which permission was sought, being taken on record. We order accordingly. On request of the counsels, we further clarify that all the documents so taken on record are without prejudice to the respective contentions of the parties.