DINESH MEHTA,J. - (1.) The above captioned writ petitions emanate from common order dated 30.11.2017, whereby an application dated 23.10.2017 filed by the defendant Lal Mohd. under Order 8, Rule 1A(3) of the Code of Civil Procedure was partly allowed.
(2.) The defendant Lal Mohd. has challenged that part of the order, vide which his application qua certified copy of the plaint has been rejected, by way of writ petition being SBCWP No.14650/2017; whereas the other writ petition being SBCWP No.15053/2017 has been preferred by the plaintiff - legal representatives of Jaipal, against the very same order, vide which the court below has allowed the application and permitted the defendants to file the documents and bills relating to water and electricity connection.
(3.) As both the writ petitions involve common facts and law governing provisions of Order 8, Rule 1A(3) of the Code, they are being decided conjointly. The facts admitted and appertain to both the writ petitions are set out here infra.;