SUPREME KAR SCANNERS PRIVATE LIMITED Vs. YOGESH GUPTA

JUDGEMENT

(1.) The present application has been filed on behalf of the applicant/plaintiff under Order VIII Rule 10 of the Code of Civil Procedure, 1908 (CPC) for striking off the defence of the defendant No.l and for passing a decree as prayed for in the plaint.

(2.) Notice was issued in the application on 17/1/2022.

(3.) As per the report from the Registry, notice has been served on the defendant No.1.