C. V. Bhadang, J. - (1.) Admit. The learned counsel for the respondents waives service. Heard finally by consent of parties.
(2.) By this appeal, the appellants are challenging the dismissal of their suit under Order 7 Rule 11 (a) of the Code of Civil Procedure 1908 (C.P.C., for short ) on the ground that the plaint does not disclose cause of action.
(3.) The brief facts necessary for the disposal of the appeal may be stated thus; That the appellants filed Civil suit no.12/2005 against the respondents for declaration and injunction, seeking following substantive reliefs: i) The order bearing No.3128/NF/02-3/1 dated 1.4.2003 passed by the defendant no.2 be declared as illegal, null and void. ii) The fresh incorporation certificate issued by the defendant no.2 bearing No.455101GA 1995 PTC 1001869 (CIN) dated 14/8/2003 be quashed and set aside being illegal, null and void. iii) Pending the hearing and final disposal of the present suit, the defendant nos.3 to 5 be restrained from execution, operation and implementation of the order passed by the defendant no.2 dated 1.4.2003.;