VARI PHARMA Vs. APEX LABORATORIES PVT LTD

JUDGEMENT

(1.) Application No.3307 of 2014 has been filed by the applicant/3rd defendant under Order XIV Rule 8 of Original Side Rules r/w Order I Rule 10(2) of CPC, praying to strike out the name of the applicant/3rd defendant as being a misjoinder and improperly joined as a party in C.S.No.8 of 2014.

(2.) Application No.3308 of 2014 has been filed by the applicant/3rd defendant under Order XIV Rule 8 of Original Side Rules r/w Order VII Rule 11 of CPC, praying to reject the plaint and dismiss the suit in C.S.No.8 of 2014.

(3.) The applicant herein is the 3rd defendant, the 1st respondent herein is the plaintiff and the respondents 2 & 3 are the defendants 1 & 2 in the suit. For the sake of convenience, the parties are referred to as per their rankings in the suit.