ABDUL HUSSAIN Vs. JOEBALI AND ANOTHER

JUDGEMENT

(1.) Parties through their counsel.

(2.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No. 4044/2015 are narrated hereunder.

(3.) The present Writ Petition has been filed under Article 227 of the Constitution of India by the petitioner being aggrieved by order dated 11/3/2015 by which the application preferred under Order 7 Rule 14 of the Code of Civil Procedure, 1908 has been rejected.