Arun Bhansali, J. - (1.) These writ petitions have been filed by the respective petitioners against orders dated 16.03.2015 passed by the trial court, whereby, the applications filed by respondent Nos. 2 to 10 under Order 22, Rule 3 and 9 read with Section 151 CPC and in the alternative under Order I, Rule 10(4) read with Section 151 CPC have been allowed.
(2.) One Mohd. Haneef filed a suit for cancellation of sale deeds dated 02.11.2002 against petitioners, inter alia, claiming that the sale deeds were executed based on power of attorney issued by said plaintiff, which was revoked by him.
(3.) During the pendency of the suit, the plaintiff transferred the suit property to respondent Nos. 2 to 10.;