KARTIKEYA INTERIORS Vs. N.HIMABINDU

JUDGEMENT

(1.) The present Civil Revision Petition (C.R.P) arises out of an order dtd. 18/4/2024 passed by the Additional Commercial Court in the Cadre of District Judge for Trial and Disposal of Commercial Disputes at Hyderabad (Commercial Court), in I.A.No.323 of 2023 in C.O.S.No.42 of 2023.

(2.) The petitioners before us are the defendants in the Suit (C.O.S.No.42 of 2023) filed by the respondent/plaintiff for declaration of dissolution of the defendant No.1-partnership firm and a direction on the defendant Nos.2 and 3 for rendition of accounts.

(3.) By the impugned order dtd. 18/4/2024, the petitioners' application for rejection of the plaint under Order VII Rule 11 of The Code of Civil Procedure, 1908 (C.P.C) was dismissed.