K. PUGAZHENDI AND ORS. Vs. AMBUJA BHUSHAN JAISWAL

JUDGEMENT

(1.) CM(M) 761/2015.

(2.) THE petitioners before this Court have been impleaded as defendants No. 1 to 7 in Civil Suit No. 354/2014 by the respondent Ambuja Bhushan Jaiswal, who has instituted Civil Suit No. 354/2014 with the following prayers: - -

(3.) RESPONDENT , who has appeared in person, has submitted that his grievance is not only against the report of the Enquiry Committee but also against the petitioners who acted in violation of the statutory rules. The respondent has submitted that the impugned order warrants no interference by this Court for the reason that the plaint filed by him does disclose cause of action and could not have been rejected especially when the defence of the petitioners has been struck off by learned Trial Court.