JAWAHAR SAW MILLS PVT. LTD Vs. GANESH SAW MILL

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally with consent of the learned Advocates for the respective parties. Records and proceedings of the learned Trial Court were called for perusal vide order dtd. 22/12/2025.

(2.) The present petition is filed by the original defendant Nos. 1 to 4 and 6 in Commercial Suit No.2 of 2019 in order to challenge orders dtd. 15/9/2022, passed by the learned District Judge-9 on applications at Exhibit Nos. 59 and 70 in Commercial Suit No.2 of 2019. The respondent No.1 is the original plaintiff and respondent Nos.2 to 5 are original Defendant Nos.5,7,8 and 9 respectively. The parties will hereinafter be referred to as "plaintiff " and "defendants ".

(3.) The plaintiff had filed a suit for recovery of amount against defendant Nos.1 to 6, being Special Civil Suit No.8606 of 2018. Defendant Nos.7 to 9 are arrayed as proper parties to the suit, against whom decree for recovery of money is not sought. Upon being served with the suit summons, defendant Nos.1 to 6 entered appearance in the matter on 18/7/2018. The defendant Nos.1 to 6 filed application dtd. 18/7/2018 seeking time to file written statement which was allowed by the learned Civil Court.