AJIT SINGH Vs. BALJEET SINGH AND OTHERS

JUDGEMENT

(1.) CR No. 15998 -CII of 2013

(2.) INSTANT petition has been filed under Article 227 of the Constitution of India for setting aside the order dated 25.05.2013 (Annexure P -7) passed by the learned Civil Judge (Jr. Divn.), Sonepat in civil suit No. 371 of 2007 titled 'Ajit vs. Baljeet and others', whereby application moved by the petitioner -plaintiff for consolidating two civil suits i.e. one above mentioned civil suit and another is titled 'Lal Chand vs. Baljeet, pending in the Court of Ms. Varsha Jain, learned Civil Judge (Jr. Divn.), Sonepat.

(3.) I have heard learned counsel for the parties and perused the record.