(1.) IA No. 1196/2017 and IA No. 1197/2017 (of the defendants no.1 to 3 under Order 7, Rule 10 and Order 7, Rule 11 of the Code of Civil Procedure, 1908 (CPC) respectively).
(2.) Considering the nature of the applications, which have to be decided on the basis of the contents of the plaint and the documents of the plaintiff, need to call for reply is not felt. Be that as it may, before commencing arguments, it has been so enquired from the counsel for the plaintiff and the counsel for the plaintiff also agrees.
(3.) The counsel for the applicants/defendants seeks return/rejection of the plaint on the ground of this Court not having territorial jurisdiction to entertain the suit.
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