REGENT COMPUTRONICS PVT. LTD.

Neelam Bhatia Appellant

V/S

Ritu Bhatia Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
SURAJ LAMP AND INDUSTRIES (P) LTD. V. STATE OF HARYANA AND ANR. [REFERRED TO]
VIKRANT KAPILA V. PANKAJA PANDA [REFERRED TO]
UMA DEVI V. ANAND KUMAR [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
PATIL AUTOMATION PRIVATE LIMITED VS. RAKHEJA ENGINEERS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs have filed the present suit seeking the following reliefs:

(2.) Counsel for the defendants submits that the plaint is liable to be rejected under Order VII Rule 11 (a) of the Code of Civil Procedure, 1908 (hereinafter 'CPC') as it does not disclose a cause of action and under Order VII Rule 11 (d) of CPC as being barred by limitation.

(3.) Briefly stated, the case setup by the plaintiffs in the plaint is as under:

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NEELAM BHATIA Vs. RITU BHATIA

Referred Judgements :-

JUDGEMENT

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