HEETICH MARKETING-UND Vs. GUPTA STORE

JUDGEMENT

(1.) Present application has been preferred on behalf of the Plaintiffs under Chapter XVA Rule 1 of the Delhi High Court (Original Side) Rules, 2018 read with Sec. 151 CPC, 1908 for a summary judgment against the Defendant.

(2.) Issue notice.

(3.) Mr. Abhishek Saket, learned counsel accepts notice on behalf of the Defendant and, on instructions, submits that Defendant has no objection to the application being allowed and the suit being decreed.