- (1.) The plaint in this suit was presented on June 28, 2004. The plaint was admitted subject, however, to scrutiny by the department.
(2.) In connection with the said suit an interlocutory application, inter alia, for appointment of receiver and injunction being G. A. No. 2370 of 2004 is filed by the plaintiff. When the said interlocutory application is moved, upon notice to the learned advocates for the caveators, it is submitted by the learned advocates for the caveators that the suit is not maintainable before this Court.
(3.) My attention has been drawn to paragraph 28 of the plaint of this suit, which runs as under: "28. For the purpose of Court-fees and jurisdiction, this Suit is valued at Rs. 10,00,000/- and appropriate ad volarem Court-fees has been paid thereon. The plaintiffs undertake to put in further Court-fees in the event of those paid are found deficient."';