RAHUL MOHINDRA Vs. SHIV NARESH SPORTS PVT. LTD.

JUDGEMENT

(1.) I.A. No.15818/2014 (u/o VII R. 11(d) CPC, by defendant).

(2.) BY way of this order I propose to decide the above said application filed by the defendant under Order VII Rule 11(d) read with Section 151 CPC.

(3.) IT is further stated that there were many works to be carried out by the plaintiff, which were ultimately completed in the month of March, 2010. Inspite of making the payment, the Managing Director of the defendant threatened the plaintiff on 27th October, 2010 from his Mobile No. 9810037870 not to demand the payment at all. The plaintiff thereafter filed various applications under RTI with the Department/PWD to enquire about the status of payment made by the department to the defendant. By letter dated 25th November, 2010, it was informed to the plaintiff that various payments were made by the department to the defendant regarding the running bills raised by the defendant in respect of Thyagraj Stadium. The plaintiff also received the information under the RTI Act on the same date that certain payments were released by the department to the defendant pertaining to Chhatrasal Stadium.