SHANTI Vs. SANTOSH

JUDGEMENT

(1.) Since the controversy involved in the instant petitions is common, therefore, the same have been heard together and are being decided by this common judgment.

(2.) These writ petitions have been preferred claiming, in sum and substance, the following reliefs:

(3.) The bone of contention in the present case is the amended written statement filed by the respondents-defendants in response to the suit bearing Civil Original Suit No. 3/2009 filed by the plaintiff-petitioners before the learned Additional District Judge (Fast Track) No. 3, Jodhpur as well as the application seeking withdrawal thereof coupled with the subsequent application for treating such withdrawal application as null and void.