H.S. DEEKSHIT Vs. METROPOLI OVERSEAS LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the High Court of Karnataka at Bengaluru on 14/9/2021, whereby the revision petition filed by the defendant No.3 was allowed and plaint rejected in terms of Order 7 Rule 11(a) and (b) of the Code of Civil Procedure, 1908 (for short "the Code").

(3.) The plaintiffs have pleaded as under: