AMARNATH AHUJA Vs. PRAVEEN AHUJA AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks the following relief, among others:

(2.) In a suit instituted by the petitioner against the respondents for eviction, an application under Order 7 Rule 14 along with Order 13 Rule 1 C.P.C., read with Section 151 C. P.C. was filed on behalf of the petitioner, as follows:

(3.) Objections were filed on behalf of the respondents on the same. These objections find place as Annexure No. 7 to this writ petition.