SANKAR ACHARYYA,J. - (1.) A judgement dated 26th July, 2016 on admission and decree drawn up thereon, in respect of a Commercial Suit, being C.S. 23 of 2015, passed by a learned Single Judge of this High Court in G.A. 202 of 2016 has been challenged in all these three appeals.
(2.) Respondent no. 1 in each of these three appeals is the plaintiff in C.S. 23 of 2015. In that suit, respondent no.1 / plaintiff filed G.A. no. 202 of 2016 for passing of a decree on admission in his favour.
(3.) As per the cause title of the plaint of C.S. 23 of 2015, the defendant no. 1 is a company, defendant nos. 2 to 6 are private individuals, defendant no. 7 is a Trust, defendant no. 8 is a company and defendant no. 9 is a registered society. Among the said defendants, defendant no. 2 is the appellant in APDT 29 of 2016, defendant nos. 3 and 4 are appellant nos. 1 and 2 respectively in APDT 24 of 2016 and defendant no. 5 is the appellant in APDT 38 of 2016. Respondent no.1 / plaintiff prayed for a decree for Rs.4,76,35,178/- against defendants nos. 1 to 8 and other reliefs. Respondent no.1 / plaintiff, however, did not pray for any relief against defendant no. 9.;