S P INFRA NETWORKS Vs. BHARTI AIRTEL LTD

JUDGEMENT

(1.) Present application has been filed by the defendant under Order 7 Rule 11 CPC for rejection of the present plaint.

(2.) Present application is based on three arguments. Firstly, after the demerger of Bharti Airtel Limited, the plaintiff should have filed the suit against the demerged company Bharti Infratel Limited and not against the present defendant.

(3.) It is also stated that this Court has no territorial jurisdiction as the plaintiff had itself raised an invoice against Bharti Infratel Limited at Plot No.493, Scheme-1, Mangal Pandey Nagar, University Road, Meerut (U.P.).