HAJI ABDUL HAMEED KHAN Vs. BASHIR AHMAD BASHIR

JUDGEMENT

(1.) It appears from the perusal of the order called in question in terms of instant revision petition that the suit titled "Bashir Ahmad Bashir Vs. Welfare Committee & others" is pending adjudication before the Court of 4 th Additional District Judge, Srinagar. The suit has been instituted in the year 2013 and on filing of the written statement by the defendants, issues too have been framed. The evidence is said to have been led by the parties in the case as is also reflected from the perusal of the order impugned.

(2.) An application came to be filed before the said Court on 18.02.2017 under Order 7 Rule 11 CPC, in terms of which rejection of the plaint was sought on the following grounds:

(3.) Objections to the application were filed by the respondents herein (plaintiff) wherein he has submitted: