SHAKUNTALA DEVI Vs. KEWAL SINGH

JUDGEMENT

(1.) Challenge in this petition is to the order 3/6/2024 whereby petitioners' (defendants') application under Order 7 Rule 11 of Civil Procedure Code (CPC) was dismissed.

(2.) From the case file, it appears that the civil suit instituted by respondent No.1 in the year 2014, was at the stage of recording of evidence.

(3.) Heard learned counsel for the petitioners (defendants) & considered the case file.