RAJIV SAREEN Vs. DIVYANSHU ENTERPRISES

JUDGEMENT

(1.) This application has been filed on behalf of the applicant/defendant No. 3 Punjab National Bank (hereinafter referred to as the 'defendant No. 3 Bank') under Order VII Rule 11 of the Civil Procedure Code, 1908 (CPC) seeking rejection of the plaint.

(2.) Notice in this application was issued on 9/11/2021 and a reply has been filed on behalf of the non-applicant/plaintiff (hereinafter referred to as the 'plaintiff').

(3.) In the said plaint, it has been pleaded that: