EVERSTRONG SALES PVT. LTD. Vs. BINOD KUMAR MAHIPAL

JUDGEMENT

(1.) The instant appeal assails an order dated August 11, 2023 passed by the learned Judge, Commercial Court at Rajarhat in Title Suit No. 20 of 2021 (C.C) whereby an application for rejection of plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereafter "the Code") filed by the defendant no. 41 (respondent no. 41 herein) has been allowed.

(2.) Since we are examining an order whereby an application for rejection of plaint has been allowed, the case run in the plaint only needs to be noticed together with the documents appended thereto. Briefly summed up the plaint case is as follows:

(3.) Based on the above-noted case run in the plaint, the plaintiff has claimed the following reliefs in the suit: