NELCO AND COMPANY Vs. SHEELA LAXMIKANT GUPTA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Both the Civil Revision Applications are heard finally with the consent of the learned counsel appearing for the respective parties.

(3.) By way of filing instant Civil Revision Applications, the applicants seek to quash and set aside, the common order which is impugned dtd. 8/8/2024 passed in Special Civil Suit nos. 890/2019 and 817 of 2019 by the Trial Court, while rejecting application filed below Exhibit-26 and Exhibit 29 respectively by the defendants under Order VII Rule 11(d) of the Code of Civil Procedure , 1908 read with Ss. 3 , 18 of the Limitation Act 1963, on 11/10/2023, seeking dismissal of suit and rejection of the Suit plaint.