Mahesh Chandra Tripathi, J. - (1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Archit Mandhyan for the defendants-petitioners and Shri Rajesh Gupta, learned counsel for the plaintiffs-respondents.
(2.) In these matters, the petitioners are assailing the orders dated 30.1.2018 passed by the Additional Civil Judge (Junior Division), Court No.2, Meerut, whereby he had decided the issue no.9 in favour of plaintiffs-respondents and rejected the applications (97-C) moved by the defendant-petitioners under Order VII Rule 11 of Code of Civil Procedure for rejection of the plaint of the Original Suit Nos.47 of 2007, 50 of 2007, 52 of 2007 & 53 of 2007 for non-disclosing any cause of action as well as the impugned order dated 4.5.2018 passed by the District Judge, Meerut, by which he has dismissed the Civil Revision Nos.42 of 2018, 41 of 2018, 43 of 2018 and 44 of 2018.
(3.) For the sake of convenience, the facts of leading Matter under Article 227 No.3978 of 2018 are being noted below:-;