Sunita Agarwal,J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The present petition is directed against the order, whereby the application under Order 9 Rule 13 CPC moved by the defendants namely the Misc. Case No. 119 of 2013 has been decided in favour of the defendants in Original Suit No. 463 of 2012 (Naresh Chandra Jain v. Narendra Kumar Jain and others), for recalling the judgment and decree dated 14.5.2013 and 25.5.2013 and restoring the suit to its original number.
(3.) The order of the revisional court affirming the decision of the trial court in allowing Order 9 Rule 13 application is also subject matter of challenge in the present petition.;