ADWAVE Vs. UNION OF INDIA

JUDGEMENT

(1.) The plaintiff has filed this Suit for recovery of Rs.l,33,089.00 with pendentelite interest @ 18 per cent per annum and future interest on the decretal amount @18 per cent per annum till realisation, with costs. Defendant No.1 is the Lt. Governor of the Union Territory of Delhi; Defendant No.2 is Delhi Administration, Union Territory of Delhi through its Chief Secretary; while the defendant No.3 is the Commissioner of Police, Delhi Administration, Union Territory of Delhi.

(2.) The plaintiff is a partnership firm, registered under the Indian Partnership Act, carrying on business inter alia of construction of building and publicity agents. Ms. Komal G.B. Singh is one of the partners and Managing Partner of the plaintiff firm, who is competent and authorised to file the suit and sign and verify the pleadings.

(3.) Briefly stated, the averments made in the plaint are:-