JYOTI MAHESH AGRAWAL Vs. DEPUTY CHIEF ENGINEER

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith.

(2.) Heard finally by consent learned Counsel appearing for the parties.

(3.) This batch of petition raises a common question for consideration about the legality and validity of the impugned orders passed under Order IX Rule 13 of the Code of Civil Procedure (the Code) thereby treating orders to be ex-parte. For the sake of convenience all petitions are taken together for disposal.