KIRTI AZAD Vs. NARINDER BATRA

JUDGEMENT

(1.) As ld. counsel for the caveator has put in appearance, the caveat stands discharged. CM No. 17238 of 2017 We have heard ld. counsel for the parties on this application.

(2.) We are satisfied that the appellants have adequately explained the circumstances in which the delay in filing this appeal has occasioned. The delay in filing the appeal is condoned. The application is disposed of. CM No.17237 of 2016 Allowed, subject to just exceptions. The application is disposed of. FAO(OS) 138 of 2017

(3.) The appellant assails the order dated 9th of March 2017 passed by the learned. Single Judge dismissing I.A. No.8473/2016 filed by the appellant/defendant under Order 7, Rule 11 of the Code of Civil Procedure seeking rejection of the plaint in CS(OS)No.72/2016 filed by the respondents herein.