DR. SURAJ MUNJAL Vs. CHANDAN MUNJAL AND ORS.

JUDGEMENT

(1.) When this suit came up for hearing for admission on 19. 12. 2017, the following order was passed:-

(2.) IA stands disposed of.

(3.) In my prima facie opinion, the subject suit is not maintainable and would be hit by the ratio of the judgment delivered by this Court in the case of Surender Kumar vs. Dhani Ram, 2016 227 DLT 217.