UNITED INDIA PERIODICALS Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Defendants have filed this application under Order VII Rule 14 read with Section 151 Civil Procedure Code alleging that there is reference of the following documents in the paragraphs noted below of the plaint:-

(2.) Aforesaid documents have neither been filed nor copies thereof supplied to the defendants by the plaintiff. It was prayed that either the suit be rejected or the plaintiff be ordered to file the said documents and supply copies thereof to the defendants and the time for filing written statement be enlarged.

(3.) In the reply plaintiff has alleged that copies of the documents in question stand delivered to the defendants on March 12,1997 and the application has, thus, been rendered infructuous.