ADEETYA SHARMA Vs. MUKESH SURI

JUDGEMENT

(1.) This civil revision petition has been filed by the petitioner-defendant (for short 'the defendant') against the order dtd. 4/12/2023 passed by Civil Judge-cum-Judicial Magistrate, Dausa (for short 'the trial Court') in civil suit No. 143/2023 titled as "Mukesh Suri Vs. Satish Chand and Ors.", whereby the trial Court dismissed the application filed by the defendant under Order 7 Rule 11 CPC.

(2.) Learned Senior counsel for the defendant submits that respondent No. 1-plaintiff (for short 'the plaintiff') filed a civil suit for mandatory and permanent injunction against the defendant and respondent Nos. 2 to 16.

(3.) Learned Senior counsel for the defendant also submits that the defendant filed an application under Order 7 Rule 11 CPC before the trial Court but the trial Court vide order dtd. 4/12/2023 wrongly dismissed the application filed by the defendant.