ST. PATRICKS REALTY PRIVATE LIMITED Vs. BHUPENDER SINGH

JUDGEMENT

(1.) Despite the service of notice, the plaintiffs (respondent No.1 to 3 herein) have not entered appearance.

(2.) The petitioner herein is the defendant No.1 in a suit filed by the plaintiff for grant of a decree of declaration with a consequential relief of permanent injunction and temporary injunction. The prayer clause of the plaint reads as under:-

(3.) An application filed by the petitioner under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") with a prayer to reject the plaint has been dismissed by the trial Court vide impugned order dtd. 17/9/2021. Challenging the correctness of the aforesaid order, this revision petition has been filed.