SHREE BAL REALTORS PVT. LTD. Vs. BAYDABAI

JUDGEMENT

(1.) This Revision Application is directed against an order dtd. 4/7/2023 passed by the learned Civil Judge, Sr. Division, Pune whereby an application (Exh.65) for striking out the pleadings in Special Civil Suit No.749 of 2022 preferred by the Applicant - Defendant No.8, under Order VI Rule 16 of the Code of Civil Procedure , 1908 (the Code), came to be rejected.

(2.) The background facts leading to this Revision Application are required to be narrated in a little detail, as the dispute has a chequered history.

(3.) I have heard Mr. Tulzapurkar, learned Senior Advocate for the Applicant, and Mr. Sadavarte, learned Counsel for the Respondent No.1 - Plaintiff, at some length. Learned Counsel took the Court through the pleadings in the instant suit, pleadings in the prior suits and the documents and material on record.