SSHL DEVELOPERS LLP Vs. RSHL RESIDENCY LLP

JUDGEMENT

(1.) The present common order shall govern the disposal of the captioned revision petitions, which pertain to the same legal and factual controversy. As the parties are identical in both matters and their respective counsel have expressed agreement, the petitions are being decided together for the sake of judicial economy.

(2.) At the request of the learned Senior counsel for the petitioners, the factual background, for the purposes of this common order, is being drawn from CR-3356-2025, as it comprehensively sets out the relevant facts. The issues involved in the connected matters being similar in nature, the facts in CR-3356-2025 shall be treated as representative for the adjudication of all the captioned revision petitions.

(3.) The petitioners/defendants have filed two revision petitions challenging the order dtd. 15/5/2025 (Annexure P-18) passed by the learned District Judge, Jhajjar, whereby the applications filed by the respondents/plaintiff under Order 39 Rules 1 and 2 of the Code of Civil Procedure were allowed, setting aside the earlier order passed by the learned Civil Judge (Senior Division), Bahadurgarh.