HINDUSTAN LEVER LIMITED Vs. LALIT WADHWA

JUDGEMENT

(1.) By this order I propose to deal with I.A. No. 9649/2006 filed under Order 7 Rule 11 CPC and I.A. No.9648/2006, filed under Order 1 Rule 10 CPC by the defendants.

(2.) By the aforesaid application under Order 7 Rule 11 CPC, it is contended that the plaint is liable to be rejected since it does not disclose a cause of action; that the suit has not been filed by a duly authorised person, and; that this court has no territorial jurisdiction to entertain this suit.

(3.) I.A. No. 9648/2006 has been filed to say that defendant No. 1 is neither a necessary nor a proper party to the present suit and that he has been impleaded as defendant No. 1 merely to avoid the proceedings being noticed by the defendants in the cause list and with a view to obtain an ex-parte ad interim order of injunction behind the back of the defendant No. 2 and 3.