NIKHILA DIVYANG MEHTA Vs. HITESH P. SANGHVI

JUDGEMENT

(1.) Leave granted.

(2.) Heard Shri Gaurav Agarwal, learned senior counsel for the appellants and Shri Bhadrish S. Raju, learned counsel for the respondent(s).

(3.) The plaint of the civil suit was rejected by the court of first instance on an application of the defendants filed under Order VII Rule 11 of the Code of Civil Procedure(In short 'CPC'). The High Court has reversed the aforesaid order and has allowed the appeal of the defendant restoring the plaint for decision on merits.