SURESH CHAND GOYAL Vs. MAHESH CHAND AGARWAL

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Present petition has been filed seeking following relief:

(3.) Learned counsel for the petitioner submitted that SSC Suit No. 88 of 2020 was filed against the petitioners-defendants, wherein, petitioners were impleaded as defendant Nos. 2 and 3. After receiving the notice, petitioners-defendants have preferred application under Order VII Rule 11 CPC for rejection of the plaint. The SCC Court vide order dtd. 8/2/2023 has deferred the decision upon the application under Order VII Rule 11 CPC with the observation that the same shall be decided on merits after receiving the evidence.