MCD Vs. BENCH AND BAR ASSOCIATION

JUDGEMENT

(1.) Ia No.2804/2017 and IA No.5196/2017 (of the defendants no.2 to 4 and of the defendant no.8, both under Order VII Rule 10 of the Code of Civil Procedure, 1908)

(2.) The plaintiff has invoked the territorial jurisdiction of this Court by pleading as under:

(3.) The suit was entertained and summons thereof ordered to be issued vide order dated 3rd February, 2017, though no ex parte relief sought, granted.