SUBHASH CHAND Vs. BHUPINDER SINGH

JUDGEMENT

(1.) Appellants herein are defendants in Civil Suit preferred by respondent No.1. Respondent No.2 is proforma defendant No.7 in the Civil Suit.

(2.) Present appeal has been preferred by appellants-defendants against judgment dtd. 8/5/2024, passed by District Judge, Shimla, H.P., in Case No.17-S/13 of 2022, titled as Bhupinder Singh vs. Subhash Chand and others, whereby order dated 11. 07.2022 passed by Civil Judge, Court No.7, Shimla, rejecting the plaint under Order 7 Rule 11 (d) CPC in Civil Suit No.38/1 of 2017, titled as Bhupinder Singh vs. Subhash Chand and others, has been set aside and matter has been remanded for disposal of application under Order 7 Rule 11 CPC preferred by the defendants afresh, in accordance with law, but after ensuring service of and giving opportunity to defendant No.7.

(3.) I have heard learned counsel for the parties and have also gone through the material on record.