RASIKBHAI DAVALBHAI PATEL Vs. NISHU SOURCING PVT. LTD.

JUDGEMENT

(1.) Since the issues raised in all the captioned writapplications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The Special Civil Application No.3128 of 2018 is treated as the lead matter.

(3.) Present petitions are arising out from the group of impugned judgment and order dtd. 6/5/2017 passed below applications at Exh.29, 30 and 34 in Summary Civil Suit No.906 of 2014 by the learned City Civil Judge, Court No.25, Ahmedabad, whereby the Leave to Defend application of the respondent nos. to 3 herein is granted unconditionally.