MORADABAD CLUB (P) LTD. Vs. RAJEEV KUMAR SINGHAL

JUDGEMENT

(1.) Heard Sri Ashish Agrawal for the revisionist and Sri Ajay Shankar, counsel for the opposite party nos. 1 to 5.

(2.) The revision is directed against the order dated 18.04.2018 passed by the Civil Judge (Senior Division), Moradabad in Original Suit No. 173 of 2017 whereby an application under Order 7, Rule 11 CPC filed by the revisionist has been rejected.

(3.) The facts of the case briefly stated are that plaintiffs/opposite parties filed a suit seeking a declaration that certain demands made by the Secretary of the Company, the revisionist, were void ab-initio, illegal, time barred and barred of estoppel, waiver, acquiescence etc.