MARWAR MUSLIM EDUCATION AND WELFARE SOCIETY Vs. FAZLURRAHAMAN

JUDGEMENT

(1.) All the present appeals arise out of the Order dtd. 11/8/2023 and therefore, they have been heard together and are being disposed of by this common Order.

(2.) The facts of the leading appeal being S.B. Civil Misc. Appeal No. 1372/2023 are being taken into consideration.

(3.) The present appeal has been preferred by defendant No. 1 Marwar Muslim Education and Welfare Society (hereinafter referred to as 'the Society') aggrieved of the order dtd. 11/8/2023 passed by the Additional District Judge No. 7, Jodhpur Metropolitan in Civil Misc. Case No. 11/2022 (NCV No. 18/2022), whereby an application under Order 39 Rules 1 & 2 read with Sec. 151 of the Code of Civil Procedure (CPC) as preferred by the plaintiffs has been allowed.