Bombay High Court
Sanjeev Kumar Panchdeo Singh vs Panchdeo Surju Singh And 19 Ors on 10 March, 2022
Author: R.I. Chagla
Bench: R.I. Chagla
Digitally signed
by JITENDRA
JITENDRA SHANKAR
SHANKAR NIJASURE
Date:
NIJASURE 2022.03.11
18:51:36 +0530
3-ial-13317-2021.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.13317 OF 2021
IN
SUIT NO.78 OF 2021
Sanjeev Kumar Panchdeo Singh ...Applicant/
Plaintiff
Versus
Panchdeo Surju Singh & Ors. ...Defendants
WITH
INTERIM APPLICATION (L) NO.2304 OF 2022
IN
SUIT NO.78 OF 2021
Anjanee Kumar Surju Singh ...Applicant/
Plaintiff
Versus
Panchdeo Surju Singh & Ors. ...Defendants
----------
Mr. Rajesh Singh for the for the Plaintiff / Applicant.
Mr. Devvrat Singh, i/b. Sangeeta Yadav for Defendants.
----------
CORAM : R.I. CHAGLA J.
DATE : 10TH MARCH, 2022.
ORDER :
1. The learned Advocate for parties.
2. The above matter has not been settled. The learned Advocate for the Applicant in Interim Application (L) No.13317 of 2021 has stated that in view of the pleadings being complete, 1/2 3-ial-13317-2021.doc the Interim Application be placed for hearing.
3. The learned Advocate for Original Defendant No.1 states that the Interim Application (L) No.2304 of 2022 has been taken out for rejection of Plaint under Order VII Rule 11
(d) of Code of Civil Procedure, 1908. The learned Advocate for the Plaintiff has sought time to fle Affdavit in Reply to the Interim Application (L) No.2304 of 2022. The Plaintiff shall fle the Affdavit in Reply to the Interim Application (L) No.2304 of 2022 within a period of two weeks from today i.e. on or before 24th March, 2022.
4. The Applicant / Original Defendant No.1 is at liberty to fle Affdavit in Rejoinder thereto within a period of one week thereafter, i.e. on or before 7th April, 2022.
5. Place both the Interim Applications on 20th April, 2022 for hearing.
[R.I. CHAGLA J.] 2/2