HALDIRAM BHUJIAWALA Vs. ANAND KUMAR DEEPAK KUMAR

JUDGEMENT

(1.) THE present petitions are being disposed of by a common order as the facts leading to the filing of the petition are common.

(2.) IN CM (M) No.39/2015 the Petitioners challenge the order dated 1st December, 2014 whereby their application under Section 151 CPC filed on 9 th September, 2014 seeking recall of the order dated 16th August, 2014 and directions of deposition of the second Plaintiff witness namely Shiv Kishan Aggarwal, PW -2 to be recorded before the learned Local Commissioner within the premises of the Court was sought.

(3.) IN CM (M) No.43/2015 the Petitioner impugned the order dated 9th January, 2015 wherein the application dated 10th December, 2014 under Section 151 CPC praying extension of time for examination of PW -2 Shri Shiv Kishan Aggarwal by Commission at Nagpur was dismissed.