Kurian, J. - (1.) Leave granted.
(2.) In the nature of the order we propose to pass, it is not necessary to go into the merits of the matter.
(3.) The appellants in this appeal were the defendants in CS(OS) No. 2310 of 2011 on the file of the High Court of Delhi. They filed an application under Order VII Rule 11 CPC as I.A.No. 17544 of 2011. The application was allowed by the learned Single Judge of the High Court.;