Saeed-Uz-Zanam Siddiqi, J. - (1.) Heard learned counsel appearing on behalf of the parties and have gone through the records.
(2.) This revision under Section 115 of Civil Procedure Code has been preferred by the revisionist/defendant against the order dated 21.05.2012 passed by learned Civil Judge (Sr. Div.), Lucknow in Regular Suit No.1533 of 2008, Sardar Avtar Singh and another v. M/s. Emcure Pharmaceuticals Ltd. , by which application Paper No.109-C has been disposed of, in such a way, that since issues have been settled, the matter relating to limitation may be disposed of along with the suit, after final hearing.
(3.) The revisionist/defendant has moved an application, Paper No.109-C, with a prayer that since the suit is barred by time, the plea of limitation may be decided and the plaint may be rejected under Order 7, Rule 11 of the Code of Civil Procedure.;