PUNJAB NATIONAL BANK Vs. PARNEET KAUR

JUDGEMENT

(1.) The present Petition seeks to challenge the order dtd. 10/10/2023 passed by the learned Civil Judge, North West District, Delhi [hereinafter referred to as the "Impugned Order"]. By the Impugned Order, the Application under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) filed by the Petitioner (Defendant No.1 before the learned Trial Court) have been dismissed.

(2.) A perusal of the record shows that that Impugned Order sets out in detail as to the objections taken by the Petitioner in its Application under Order VII Rule 11 of CPC being:

(3.) The record reflects that no Reply to the Application under Order VII Rule 11 of CPC were filed by the Respondent before the learned Trial Court and oral arguments were addressed. The learned Trial Court examined each contention that was raised by the Petitioner and found that the objections of the Petitioner/Defendant No.1 before the learned Trial Court were without merit.