UDAY KOTHEWAR Vs. BHRASHTACHAR NIRMULAN JANHIT

JUDGEMENT

(1.) RULE made returnable forthwith. Heard finally.

(2.) PETITIONERS are defendants. They filed Objection under Order 7, Rule 11, Civil Procedure Code, seeking dismissal of suit. The substance of application is, as seen from the application, is as follows :-

(3.) LEARNED Advocate for the petitioners relied upon following precedents:-