DINESH MEHTA,J. - (1.) The facts and issue involved in all the four writ petitions are common, hence, the same are being decided by this common judgment.
(2.) For the sake of in convenience, the facts of S.B. Civil Writ Petition No. 14052/2016 (M/s Bikaner Road Transport Service v. The Additional District Judge No. 6 and Anr.) are being taken into consideration.
(3.) By way of the writ petition, petitioner has laid challenge to the order dated 27.07.2016, whereby the Additional District Judge No. 6, Jodhpur Metropolitan, Jodhpur has rejected petitioner's application under Order 41, Rule 27 (aa) of the Code of Civil Procedure.;