GHANSHYAM DAS AGARWAL Vs. ANOOP KUMAR

JUDGEMENT

(1.) Heard Sri Tarun Varma along with Sri Ridham Gupta, learned counsel for the petitioner and Sri Ashok Malviya, advocate holding brief of Sri Bhanu Pratap Singh, learned counsel for the respondents.

(2.) Present petition has been filed with following prayer;

(3.) Learned counsel for the petitioner submitted that petitioner has filed Suit No. 363 of 2007 impleading the respondent nos. 1, 2, 3, 4 , 5, 6 and 7 as defendant nos. 1, 2, 3, 4, 5, 6 and 7 respectively. In the said suit, notice was issued on 17/1/2018. Defendant no. 3 i.e. respondent no. 7, who is brother of other respondents after receiving notice, has filed written submission along with delay and considering the same in accordance with under Order 8 Rule 1 CPC, Court vide order dtd. 10/9/2021 has rejected the same.