CHELMSFORD COUNTRY CLUB Vs. AJIT KAUR

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed challenging the impugned order dated 24th September, 2020, by which an application filed by the Defendant/Petitioner (hereinafter, "Defendant"), under Order VII Rule 11 of CPC, has been dismissed by the Trial Court. The objections raised by the Defendant, in the said application, under Order VII Rule 11 of CPC before the trial court, are as under:

(3.) Mr. Sharma, ld. counsel, submits that the Trial Court has failed to consider all these aspects and has incorrectly rejected the application under Order VII Rule 11 of CPC.