SANJEEV VERMA Vs. JAGAT NARAIN SUBARTI CHARITABLE TRUST

JUDGEMENT

(1.) All these writ petitions pertain to order dated 16.10.2014, passed by the learned Additional District Judge, Vikas Nagar, passed separately in four different Civil Appeals being Civil Appeal No.72 of 2012, Civil Appeal 2 No.71 of 2012, Civil Appeal No.69 of 2012 and Civil Appeal No.70 of 2012, respectively.

(2.) Since the issues, factual as well as legal, are same, these writ petitions are being decided together after having heard at some length the learned counsel for the petitioner and the learned counsel for the respondent no.1.

(3.) However, for convenience the facts being mentioned relate to Writ Petition (M/S) No.53 of 2015. Vide the impugned order in question dated 16.10.2014 the application of one of the respondents in appeal i.e. Mr. Sanjeev Verma who is the petitioner before this Court has been rejected, which was for recalling the order dated 23.08.2012, passed in the aforementioned four different civil appeals. By order dated 23.08.2012, the learned lower appellate court had directed that the appeals shall proceed exparte against defendant no.2 i.e. Mr. Sanjeev Verma.