PETER A. FERNANDES Vs. O. P. MANCHANDA

JUDGEMENT

(1.) Petitioner is defending a suit which is commercial in nature.

(2.) The case is already at the stage of final arguments.

(3.) After completion of evidence, the defendant/petitioner moved an application under Order VII Rule 10 CPC seeking return or, in alternate, under Order VII Rule 11 CPC seeking rejection of the plaint.