VIMAL BUILDERS Vs. NAND KUMAR ANANT VAITY

JUDGEMENT

(1.) The above Notice of Motion is filed by the Defendant No.41- Society inter-alia seeking the following reliefs:

(2.) As far as prayer clause (b) is concerned, Mr. Nadarajan appearing on behalf of Defendant No.41, correctly submitted that the issue of jurisdiction will have to be framed along with all other issues in the Suit and then the Court will decide whether it should be tried first or it should be tried with all other issues.

(3.) As far as prayer clause (c) is concerned, I am informed that this issue is already decided against Defendant No.41 by order dated 15 th October 2013 passed in Appeal No. 443 of 2013 and hence would not survive for my consideration.