DEVESH METCAST PVT LTD Vs. GIRISH NAGJIBHAI SAVALIYA

JUDGEMENT

(1.) The present Civil Revision Applications have been filed challenging the Common Order dtd. 4/12/2021 passed below Chamber Summonses Exhs. 23-24 [Civil Revision Application No.288 of 2022] and Exhs.26-27 (Civil Revision Application No.289 of 2022) in Civil Suit No.309 of 2015 whereby 19 th City Civil and Sessions Court, Ahmedabad has rejected the applications filed by the petitioner under Order VII Rule 11 of the Code of Civil Procedure , 1908. Rule returnable forthwith. With the consent of parties, the matter is taken up for final hearing.

(2.) For the sake of brevity, the parties herein are referred to as per their original status before the trial Court.

(3.) The brief facts arising for adjudication of the present Revision Application are as under: