VIJAY GAUR Vs. TAAHA FAHIM

JUDGEMENT

(1.) Respondent Nos. 1 to 4 herein have filed a suit for permanent and mandatory injunction and such suit is being defended by petitioner Mr. Vijay Gaur as defendant No. 2 before the learned Trial Court.

(2.) During pendency of the above said suit, an application was moved under Order VII Rule 11 CPC by the contesting defendants seeking rejection of the plaint as the plaintiff had failed to disclose any cause of action.

(3.) The grievance in the present petition is limited to the effect that such application, which was moved on 4/1/2023, is yet not decided.