MANJU AGGARWAL Vs. PRAYAG POLYTECH PRIVATE LIMITED

JUDGEMENT

(1.) The present suit was filed on behalf of the plaintiff as a summary suit under Order XXXVII of the Code of Civil Procedure, 1908 (CPC) seeking recovery of Rs.3,31,00,000.00 along with pendente lite and future interest @24% per annum till the realisation of the amount in full.

(2.) In the plaint, it has been pleaded that:-

(3.) Separate leave to defend applications have been filed on behalf of the defendants no. 1 to 7. Replies to the said applications have been filed on behalf of the plaintiff. Parties have also filed written submissions along with judgments in support of their submissions.