ANAND PERSHAD JAISWAL Vs. SHAKUN JAISWAL

JUDGEMENT

(1.) BY way of this order I propose to decide two applications filed by the plaintiff, being I.A. No. 19226/2013 under Order VII Rule 14 read with Order XIII Rule 1 and Section 151 CPC seeking to place additional documents on record and I.A. No. 5416/2014 under Order XIV Rule 5 read with Section 151 CPC seeking to strike out issue (v) settled vide order dated 14th February, 2014 and for necessary directions.

(2.) THE plaintiff has filed the present suit for declaration and mandatory injunction against the defendants.

(3.) IN case the said order is read in a meaningful manner, it appears that the Supreme Court granted eight weeks time to the defendants No.1 and 5 to file the written statement. The trial in the matter was expedited. The directions were passed that the trial be concluded preferably within two years from the date of production of the order of the Supreme Court. It was also directed to the parties not to seek unnecessary adjournments. It was observed that the objections raised in the application under Order VII Rule 11 CPC may be raised in the written statement.