BANK OF BARODA Vs. PARAMOUNT CONDUCTORS LTD.

JUDGEMENT

(1.) Heard.

(2.) Admit. This revision application is taken up for final disposal with the consent of the learned counsel for the rival parties.

(3.) By this revision application, the applicant-Bank (original defendant) has challenged order dated 26/04/2018 passed by the Court of 2nd Joint Civil Judge, Junior Division, Nagpur, whereby an application filed by the applicant-Bank under Order VII Rule 11 of Civil Procedure Code for rejection of plaint filed by the respondent has been rejected.