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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.9221 OF 2016  ( @ SLP (C) No.27351 of 2016)

(Arising out of CC No.16812 of 2016)

MADHUSRI KONAR AND ANR.            APPELLANTS                                 VERSUS

THE NEW CENTRAL BOOK AGENCY  PVT. LTD. AND ORS.      RESPONDENTS

J U D G M E N T KURIAN,J.

1. Leave granted. 2. The appellants are before this Court aggrieved by the order dated 17.05.2016 passed by the High Court of Calcutta declining to issue a direction to the Trial Court to dispose of an application under Order VII, Rule 11 of CPC.

3 The High Court has taken note of the fact that a similar attempt made by the appellants before this Court had already been  declined.   Therefore,  at  this  stage,  despite  the persuasive  submissions  on  the  part  of  the  learned  counsel based on the decision of this Court in Civil Appeal No. 5540 of  2016,  R.K.Roja  Vs.  U.S.  Rayudu   that  application  filed under Order VII, Rule 11, CPC has to be disposed of before the trial court, we are not inclined to interfere in the peculiar facts of this case.   Be that as it may, it is seen from the issues, which have been framed by the High Court, that the maintainability as well as the cause of action are separate issues on which the trial court has to proceed.  Now that all

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the  objections  raised  by  the  appellants  in  the  application filed under Order VII, Rule 11, CPC are covered by the issues already framed, it is not necessary to frame any additional issue.  The  application  under  Order  VII,  Rule  11,  CPC  will stand rejected.  

4 Therefore,  this  appeal  is  dismissed  however,  with  a direction to the trial court to try and dispose of Civil Suit i.e. T.S.No.1615 of 2013 on the file of the City Civil Court, Calcutta, if necessary on day-to-day trial and dispose of the suit expeditiously and in any case within three months from today.

5 No costs.

..................J. [KURIAN JOSEPH]  

.....................J.          [ROHINTON FALI NARIMAN]

NEW DELHI;  SEPTEMBER 16, 2016

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