GUJARAT STATE ROAD TRANSPORT CORPORATION THROUGH DIVISIONAL CONTROLLER Vs. ISMAILBHAI FAKIRBHAI SHEIKH

JUDGEMENT

(1.) As the issue involved in these applications is similar, all these applications are heard together and are being decided by this common order.

(2.) All these Civil Revision Applications are filed under Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as "the Code ") by the applicant - original defendant no.1, wherein the applicant - Gujarat State Road Transport Corporation has challenged the order dated 06.10.2020 passed by learned Principal Senior Civil Judge, Modasa, whereby the application filed by the applicant under Order 7, Rule 11 of the Code came to be rejected.

(3.) Looking to the issue involved in the matters, learned advocates appearing for the parties have jointly requested that all these applications be taken up for final disposal at an admission stage.