OZONE SPA PVT LTD Vs. JYOTSNA SANJAY AGGARWAL

JUDGEMENT

(1.) I.A. No. 5541/2020

(2.) The application has been preferred by the plaintiff i.e. Ozone Spa Pvt. Ltd. (hereafter referred to as "Ozone"). Via this application Ozone seeks a summary judgement and decree for recovery of Rs. 97, 43,250/- along with pendent-lite and future interest at the rate of 12% per annum against defendant no. 1. In the alternative, Ozone seeks a direction for the deposit of the "suit amount" or a security or bank guarantee equivalent to the said sum.

(3.) Shorn of verbiage, the facts obtaining in the matter, those which are necessary for adjudication of the instant application are set forth hereafter: