HARJINDER KAUR Vs. PARAMJIT SINGH JAUHAR

JUDGEMENT

(1.) For the reasons stated in the application, the same is allowed. I.A. 5684/2022 (of the defendants no.2 and 3 u/O-VII R-11 of CPC)

(2.) The present application has been filed on behalf of the defendants no.2 and 3 seeking rejection of the plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC), on the ground that the suit does not disclose any cause of action.

(3.) Notice in this application was issued on 12/4/2022. On 27/7/2022, last opportunity was given to the plaintiff to get the objections removed and have the reply placed on record, failing which the matter would be heard in the absence of reply. Still, the reply filed on behalf of the plaintiff is lying under objections. Therefore, I have proceeded to hear the present application without the said reply.