BAKSHI GHULAM MOHD Vs. G M SADIQ

JUDGEMENT

(1.) THE plaint of this suit was presented in this court on 3. 8. 1967. It was admitted by a single Judge of this court Ali J, now Honble the Chief Justice, on 24. 8 67 when he made an order for issue of summons to all the defendants.

(2.) IN due course, the defendants appeared and at their request, on 28. 9.67, one months time, which was later extended to 20. 11 1967 was allowed to file their written statements, when one application by defendants 6 to 10, and another by defendants 1 to 5 and 11 were filed. They were both filed under Order 7 Rule 11 read with Section 151 of the Civil Procedure Code seeking to reject the plaint in limine on certain technical grounds.

(3.) THE application by defendants 1 to 5 and 11 only adopts the grounds as contained in the application of defendants 6 to 10; I shall, hereafter, refer to both, as one application in singular.