NITIN GARG Vs. NARESH ARORA

JUDGEMENT

(1.) ORDER impugned before this Court is the order dated 8/9/2011 vide which the application filed by the defendant under ORDER 7 Rule 11 of the Code of Civil Procedure (hereinafter referred to as the Code) seeking a rejection of the plaint had been declined.

(2.) CONTENTION of the plaintiff was that the prayers as made in the plaint cannot be granted and as such the plaint clearly discloses no cause of action. Perusal of the record shows that the present suit is a suit for permanent and mandatory injunction. There are eight prayers mentioned in the said plaint; they read as under:-