ARVIND SINGH MEWAR Vs. MAHENDRA SINGH S/O HIH MAHARANA BHAGWAT SINGH JI MEWAR
LAWS(RAJ)-2017-2-288
HIGH COURT OF RAJASTHAN
Decided on February 20,2017

ARVIND SINGH MEWAR Appellant
VERSUS
Mahendra Singh S/O Hih Maharana Bhagwat Singh Ji Mewar Respondents

JUDGEMENT

Pankaj Bhandari, J. - (1.) The petitioner in S.B.Civil Writ Petition No.12422/2015 is aggrieved by order dated 14.10.2015 passed by Additional District Judge No.2, Udaipur, vide which the application filed by the petitioner/defendant No.1/1 under Order 8 Rule 1(3) read with Section 151 CPC was rejected.
(2.) The petitioner in S.B.Civil Writ Petition No.13356/2015 is aggrieved by order dated 18.09.2015, vide which the application filed by the plaintiff/petitioner under Order 7 Rule 14(3) read with Section 151 CPC was rejected.
(3.) As parties to the lis are common, both the writ petitions were heard together and are being disposed by this common order.;


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