MONIKA HURT Vs. SMITA ARORA AND ORS

JUDGEMENT

(1.) This suit came up first before this Court on 2nd November, 2018, order of which date records that the plaint in the suit as filed was incomprehensible and seemed to be copy pasted from some other document. Listing of the suit itself was subject to office objection as to valuation and deficiency in court fees. On request of the counsel for the plaintiff that an opportunity be given for filing a fresh plaint, the suit was adjourned to today.

(2.) Today, the counsel for the plaintiff states that he has filed a fresh plaint dated 16th November, 2018.

(3.) The same is taken on record and has been perused.