KARIM HOTEL PVT LTD Vs. KAREEM DHANANI

JUDGEMENT

(1.) This order deals with the issue of rejection of plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 ('CPC') which arose in the following context:

(2.) Accordingly, counsel for parties were heard on the issue of rejection of plaint under Order VII Rule 11 of CPC. Submissions on behalf of Defendant

(3.) Mr. Rajshekhar Rao, Senior Counsel for defendant, in support of rejection of the plaint, submitted as under: