Arun Bhansali, J. - (1.) This writ petition under Article 227 of the Constitution of India has been filed by the petitioners aggrieved against order dated 12.03.2015 passed by the trial court, whereby, the application filed by the petitioners under Order 6, Rule 17 CPC has been rejected.
(2.) The respondent-plaintiff filed a suit for permanent and mandatory injunction against the petitioners regarding land comprised in sale deed dated 19.09.1997 from Radha Krishna - the original Patta holder from Gram Panchayat, Jasol.
(3.) The suit was resisted by the petitioners-defendants and the trial court framed several issues.;