MSSRS ALFAVISION OVERSEAS INDIA LTD. Vs. SANJAY KUMAR

JUDGEMENT

(1.) Vide this common order, above two cases are being disposed of, wherein, the impugned orders of similar nature are under challenge. Since facts are analogous and issues raised therein are common, for brevity, recitals are taken from S.B. Civil Writ Petition No. 9088/2023.

(2.) The petitioner has assailed two orders, both dtd. 31/5/2023 (Annexure. 7) passed by learned Additional District Judge No. 2, Nimbahera, whereby, two applications in two separate suits filed by petitioner-defendant under Order 26, Rule 4 (1)(A) read with sec. 151 CPC and Order 16, Rule 19 CPC have been dismissed.

(3.) Succinctly stated the facts of the case are: