KULDEEP SINGH Vs. RAJINDER KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is aggrieved by the order dated 17.03.2016 passed by High Court of Delhi in CM(M) 321/2015.

(3.) As per the said impugned order, the High Court rejected the application filed by the appellant under Order 7 Rule 11 of the Code of Civil Procedure (CPC) for dismissal of Civil Suit No.1428/1981 renumbered as Civil Suit No.903/2011.