ANKUR MUTREJA Vs. AECHBS

JUDGEMENT

(1.) Petitioner impugns order dated 09.06.2011 whereby the application of the petitioner seeking striking out of the alleged irrelevant allegations in the reply filed by the respondent has been rejected.

(2.) The petitioner had as made a complaint under Section 473 of the DMC Act, inter alia, contending that the respondent society which was managing a Community Hall was using the back portion of the Community Hall for the purposes of catering/cooking, etc. which is causing nuisance.

(3.) In the reply filed by the respondent, the allegations made by the petitioner were denied.