UMA HADA Vs. SUNIL GUPTA

JUDGEMENT

(1.) The present application has been filed on behalf of the plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC) seeking following reliefs:.

(2.) Notice in the application was issued on 23/2/2022 and the reply has been filed on behalf of the defendant on 13/10/2022. No rejoinder has been filed on behalf of the plaintiff.

(3.) Senior counsel appearing on behalf of the plaintiff submits that he is not pressing prayer 'a' of the application and submits that the plaintiff would be satisfied if a judgment based on the alternate prayer 'b' is passed in favour of the plaintiff.