HEMA GUSAIN Vs. INDIA INTERNATIONAL CENTRE

JUDGEMENT

(1.) The present application has been filed on behalf of the defendant no.1 under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) seeking rejection of the plaint on the following grounds:

(2.) Notice in the present application was issued on 13/8/2021. Pursuant to the said notice, a reply was filed on behalf of the plaintiff on 11 th September, 2021. Thereafter, a rejoinder was filed on behalf of the defendant no.1 on 21/10/2021.

(3.) In the plaint filed by the plaintiff, it has been pleaded that: