DENA BANK Vs. PRAVIN VITTHALRAO DORKHANDE

JUDGEMENT

(1.) Admit.

(2.) Heard finally with the consent of the learned counsel for the parties.

(3.) The applicant is the original defendant no.2 in the suit that is filed by the non applicant no.1 for grant of temporary injunction seeking to restrain the defendants from evicting the plaintiff from the suit premises without following the due process of law. In that suit, the defendant no.2 filed an application under the provisions of Order VII Rule 11(d) of the Code of Civil Procedure, 1908, (for short, the Code) seeking rejection of the plaint. By the impugned order dated 21.02018 that application has been rejected.