RUDRAKSHA CONSTRUCTIONS Vs. TELE COMMUNICATIONS CONSULTANTS INDIA LTD.

JUDGEMENT

(1.) I.A. 2695/2013 and I.A. 16697/2012

(2.) I .A. 2695/2013 has been filed by the defendant no.2 under Order 7 Rule 11 read with 151 CPC for dismissal of the suit on the ground that the present suit is barred by limitation and for want of cause of action.

(3.) COUNSEL for the defendants submit that the suit filed by the plaintiff is hopelessly barred by limitation; and a bare reading of the plaint would show that the payments sought are with respect to the bills which pertain to the year 2002, whereas the suit was instituted on 15.9.2011 i.e. after a period of almost 10 years.