VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the revisionists and perused the record.
(2.) Present revision has been filed challenging the order dated 9.11.2017 passed by the Additional District Judge, Kanpur Nagar in SCC Suit No. 258 of 2015 (Smt. Uma Rani Jakhodia v. M/s Chhail Behari) .
(3.) By the impugned order, the application no. 30C moved by the revisionist under Order 7, Rule 11 read with section 151 CPC has been rejected on the ground that the delivery of possession during the pendency of the case would not affect the jurisdiction of the Court and as to whether under Order 7, Rule 11 CPC the plaint is liable to be rejected or not has to be seen after the evidence is given.;