DINESHBHAI KHIMJIBHAI PATEL Vs. PARESHBHAI DEVILAL SANKHESARA

JUDGEMENT

(1.) By way of these petitions, the petitioners- original defendants seek to challenge the orders passed by the learned Principal Senior Civil Judge, Sabarkantha- Idar below the applications for leave to defend in respective Special Summary Suits filed by the original plaintiffs, whereby the direction to deposit 50% of the suit amount has been imposed upon the defendants- petitioners, as a condition to defend the suit.

(2.) At the joint request of learned advocates for the parties, all these petitions are being disposed of finally by this common oral judgment, as common question of law and facts are involved in all these petitions.

(3.) Rule. Respective learned advocates waive service of notice of rule in respective petitions.