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                                        NON­REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.10223 OF 2016 (@SLP (C) NO.9887 OF 2016)

KULDEEP SINGH                                 APPELLANT                                 VERSUS

RAJINDER KUMAR AND ORS                        RESPONDENTS

    J U D G M E N T  

Kurian, J.

Leave granted.   The  appellant  is  aggrieved  by  the  order  dated

17.03.2016  passed  by  High  Court  of  Delhi  in  CM(M) 321/2015.  

As  per  the  said  impugned  order,  the  High  Court rejected the application filed by the appellant under Order 7 Rule 11 of the Code of Civil Procedure(CPC) for dismissal  of  Civil  Suit  No.1428/1981  renumbered  as Civil Suit No.903/2011.  

The High Court has taken the view that going by the pleadings in the suit, it cannot be said that no cause of action was made out.

In  view  of  the  judgment  of  this  court  dated 07.02.2014 in Civil Appeal Nos.1873-1877/2014, the suit could not have been rejected under Order 7 Rule 11 of CPC. Therefore, this appeal is dismissed.

However, we direct the Trial Court, in view of the

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earlier directions, to expedite the trial and dispose of the suit positively within six months.

              ........................J. (KURIAN JOSEPH)

                           .........................J.                          (ROHINTON FALI NARIMAN)

NEW DELHI, OCTOBER 20, 2016