ANMOL SINGH Vs. SATPAL

JUDGEMENT

(1.) This order shall dispose of above noted two civil revisions, as the same have emanated out of the same occurrence.

(2.) The revision petition bearing CR No.9444 of 2025 is directed against the order dtd. 28/11/2025 (Annexure P-5) passed by the learned Additional Civil Judge (Senior Division), Sri Muktsar Sahib, vide which the petitioner has only been permitted to join the proceedings without affording him any opportunity to file the written statement while deciding the application under Order IX Rule 7 CPC filed by the petitioner/defendant No.2 and a prayer has been made for issuing directions to allow the petitioner/defendant No.2 to file the written statement.

(3.) CR-399-2026 has been instituted against the same order dtd. 28/11/2025 (Annexure P-1) by the petitioner/plaintiff, challenging the order dtd. 24/3/2022, vide which defendant No.2/respondent has been permitted to join the proceedings.