NAGAR NIGAM, JODHPUR Vs. RADHESHYAM RANGA

JUDGEMENT

(1.) Heard the parties.

(2.) The plaintiff-respondents had brought the referred suit for a decree of injunction, against the defendant-petitioner, restraining the defendant-petitioner to not to interfere with the possession of the plaintiff-respondents.

(3.) The petitioner appeared in the suit and filed an application under Order VII Rule 11 C.P.C. for rejection of plaint. The prayer has been refused by the impugned order dtd. 16/4/2024 passed in Civil Original Suit No.26/2023.