MUKHTYAR SINGH Vs. HARBANS SINGH

JUDGEMENT

(1.) Challenge in this composite petition is to three separate orders passed by learned Trial Court on three different dates i.e. 16/1/2021, 28/1/2021 and 18/2/2021 whereby three different applications moved by the plaintiffs were dismissed. It has to be stated at the very outset that three separate orders passed by the learned Trial Court on three different dates in three separate applications moved by plaintiffs were required to be challenged by moving separate petitions. Instant composite petition assailing all the above three different orders cannot be held to be maintainable. However, considering that civil suit is pending ever since 2011, the ill filed petition is being considered on the merits of its challenge to the impugned orders.

(2.) The order dtd. 16/1/2021

(3.) The order dtd. 28/1/2021