NATTHU SINGH JADAUN Vs. NARENDRA SINGH NARWARIYA

JUDGEMENT

(1.) HEARD .

(2.) THIS writ petition under Article 227 of the Constitution of India is directed against the order dated 18/10/2012 passed in Civil Suit No. 39 -A/2012 by Fourth Additional District Judge, Gwalior. By the impugned order, plaintiffs' application under Order VI Rule 17 CPC dated 13/5/2011 and 5/9/2012 have been rejected.

(3.) THE aforesaid applications have been opposed by defendants by filing reply.