ANIL Vs. AVINASH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Counsel for both the parties.

(2.) All the petitions involving similar issue hence taken up for decision together and Writ Petition No. 6861/2024, is taken as lead case and facts in that case are considered.

(3.) Being aggrieved by the order dtd. 12/11/2024 passed by the learned 5th joint Civil Judge Junior Division, Pusad in Regular Civil Suit No. 90/2024 upon application below Exh. 20 dtd. 30/09/2024 and order passed below Exhibit 16 dtd. 12/11/2024 by 5th Joint Civil Judge Junior Division, Pusad in Regular Civil Suit No. 92/2024. Order passed below Exhibit 16 dtd. 12/11/2024 by 5th Joint Civil Judge Junior Division, Pusad in Regular Civil Suit No. 93/2024 filed under Order 7 Rule 11 (c) of the Civil Procedure Code for rejection of plaint and seeking modification of the impugned order.