(1.) Heard finally at the admission stage by the parties' consent.
(2.) In Civil Suit No.354 of 2014, the Applicants are the original Defendants 1 to 3; the first Respondent is the original Plaintiff, and the Respondents 2 and 3 are the original Defendants 4 and 5.
(3.) The Applicants-Defendants are challenging the Judgments and Orders, dated 4.8.2015, passed by the 7th Additional Judge, Small Causes Court, Pune. The Trial Court rejected the Defendants applications under Section 9A and Order 7, Rule 11 of C.P.C.