(1.) I.A. No.7774/2012 & I.A. No.7021/2013 (both u/O 39 R-1 & 2 CPC) in CS(OS) No.1173/2012.
(2.) The plaintiff approached this Court with a case:-
(3.) The suit came up before this Court first on 27th April, 2012 when the defendant also appeared. Attempts by three successive Hon'ble Judges of this Court to have the matter amicably resolved did not yield any result; in the circumstance, summons of the suit and notice of the application for stay were issued. The defendant has contested the suit by filing a written statement, inter alia on the grounds:-