PHULAWATI Vs. RAVI KHURANA

JUDGEMENT

(1.) IA. 1186/99 in S. 281/99 This is an application moved by the plaintiffs seeking interim relief. Learned counsel for the plaintiffs, in view of the subsequent developments leading to settlement, do not press this application.

(2.) The application is dismissed as not pressed. lAs. 8182.8183.8184/99

(3.) These are applications filed by the applicants/defendants under Order 7, Rule 11 of the Code of Civil Procedure for rejection of the plaint.