MUJEEB REHMAN Vs. MOHD NABI

JUDGEMENT

(1.) This Revision Petition under section 115 of the Code of Civil Procedure, 1908 (CPC) impugns the order (dated 22nd Oct., 2016 in CS No.618819/16 (219/16) of the Court of Additional District Judge-09 (Central), Tis Hazari Courts, Delhi) of dismissal of the application of the petitioner/defendant no.1 as well as the application of the respondents/defendants no.2 to 4, both under Order 7, Rule 11 of the CPC.

(2.) The petition was entertained and notice thereof ordered to be issued.

(3.) The counsel for the petitioner/defendant no.1, the counsel for the respondent no.1/plaintiff and the counsel for the respondents/defendants no.2 to 5 have been heard.