MOHAMMAD USMAN Vs. KHURSID ALIAS BHOORA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the record.

(2.) The present petition has been filed for the following reliefs:

(3.) This writ petition has been filed challenging the order dtd. 21/10/2021 passed by Civil Judge (Junior Division) Deoband, Saharanpur rejecting the application filed by the defendant-petitioner under Order VII Rule 11 C.P.C. in Original Suit No. 232 of 2019 (Khurshid @ Bhoora Vs. Mohd. Usman and Others) and the revisional order passed by the Additional District Judge Court No. 1, Saharanpur, dismissing the Civil Revision No. 79 of 2021 filed by defendant-petitioner (Mohd. Usman and others Vs. Khursid Alias Boora) vide judgment and order dtd. 6/10/2023.