NARENDRA SINGH Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The present petition challenges the order dated 1st April, 2017 passed by the ld. Trial Court. Vide the said, order the Trial Court took the written statement of the Petitioner who was the Defendant No. 3 in the original suit off the record.

(2.) The brief background is that a suit came to be filed on behalf of four of the Plaintiffs viz., Ms. Karuna Singh, Mr. Kailash Singh, Ms. Manju Singh and Smt. Kishori Devi against five Defendants viz., Veena Solanki, Jaiveer Singh Solanki, Narender Sharma, Moral Properties Private Limited and Shanti Mann seeking the following reliefs:

(3.) The above said order was appealed by the Plaintiffs in FAO (OS) No. 300/2009 and vide order dated 24th September 2009, the written statement was permitted to be adopted subject to payment of Rs. 20,000/- as costs to the Plaintiffs. The said order reads as under:-