ARVIND KUMAR JAIN Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners challenging the order dtd. 9/1/2019 passed by the Civil Court whereby application under Order 8 Rule 9 CPC, for filing rejoinder has been dismissed.

(2.) Learned counsel for the petitioners submitted that the petitioners have filed a suit for declaration and permanent injunction against the respondent-Bank.

(3.) Learned counsel for the petitioners submitted that the respondents filed written statement and they have taken certain preliminary objections in the written statements and further also denied parawise averments made in the plaint.