RUPALI SHAH Vs. MUNESH AND ORS.

JUDGEMENT

(1.) By this Suit, the plaintiff - Smt. Rupali Shah, inter alia, seeks cancellation of the following documents:

(2.) On 21st October, 1999, the plaintiff applied for and was granted Leave under Clause 12 of the Letters Patent to file the above Suit in this Court.

(3.) The Defendant Nos. 1 and 2 are served with the writ of summons and an affidavit of service dated 28th January, 2008 is on record. The writ of summons is served on Defendant Nos. 3, 4 and 7 by substituted service i.e. by publication in newspapers Dainik Mahalaxmi and Money Makers -Delhi, and an affidavit of service dated 14th December, 2009 is on record. Defendant Nos. 5 and 6 are also served with the writ of summons and an affidavit of service dated 28th January, 2008 is on record. Defendant No. 8 is served with the writ of summons and an affidavit dated 13th June, 2008 is on record. Defendant Nos. 9 and 10 are served with the writ of summons and they have fled their written statement dated 18th March, 2005. None of the other Defendants have fled their written statement. Since Defendant Nos. 9 and 10 have fled their written statement, this Court by its order dated 24th July, 2015, framed the following issues: