HINDUSTAN UNILEVER LIMITED Vs. SETHI AGENCIES

JUDGEMENT

(1.) I.A. 13993/2021 (of the defendant no.3 u/O-XXXVII R-3(5) of CPC) 1. By way of the present judgment, I shall decide the leave to defend application filed on behalf of the defendant no.3 under Order XXXVII Rule 3(5) of the Code of Civil Procedure, 1908 (CPC).

(2.) The present suit is a summary suit under Order XXXVII of the Code of Civil Procedure 1908 (CPC) for recovery of Rs.8,60,83,128.00 along with interest.

(3.) In the suit, it has been pleaded that: