- (1.) C.M No. 22436-37-CII of 2015 C.M. is allowed. Documents (Annexures P-6 and P-7) are taken on record subject to all just exceptions. C.M. No. 20959-CII of 2015
(2.) C.M. is allowed subject to all just exceptions. C.R No. 6489 of 2015
(3.) The petitioners-defendants have come up in the present revision petition against the order dated 13.8.2015 passed by the Civil Judge, Junior Division, Panchkula, whereby an application under Order 7, Rule 10 CPC filed by the petitioners-defendants for returning the plaint has been dismissed.;