DEEPAK CHHABRIA Vs. SUPREME INDOSAIGON ASSOCIATES

JUDGEMENT

(1.) Rule. With the consent of the Learned Counsel for the parties made returnable forthwith and heard.

(2.) The above Writ Petitions filed under Article 227 of the Constitution of India involve a common challenge i.e. the challenge to the order dated 269 2014 passed by the Learned Judge of the City Civil Court by which order, the Chamber Summonses filed by the Petitioners herein for directing the Defendant No.1 to file the Written Statements affirmed on 9.1.2007 and the Written Statements dated 26.3.2014 filed in each of the Suits in question, be rejected and returned to the Defendant No.1 is taken exception to by way of the above Petitions.

(3.) Shorn of unnecessary details a few facts can be stated thus: