PUMA SE Vs. BRIJENDRA SINGH TRADING AS SASTAJOOTA

JUDGEMENT

(1.) Summons in this suit were issued by this Court on 20/1/2022, on which date notice was also issued in IA 1081/2022 filed with the suit under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 (CPC) with an ad interim order passed thereon. Fresh summons were directed to be issued on 4/5/2022 and again on 12/12/2022.

(2.) Defendant 1 was served on 18/1/2023, and it has been so noted in the next order dtd. 2/2/2023. Defendants 2 and 3 were deleted from the array of parties, leaving Defendant 1 as the sole surviving defendant, vide order dtd. 28/3/2023. As no written statement was filed by the defendant, the right of the defendant to file written statement was closed vide order dtd. 11/7/2023 passed by the learned Joint Registrar(Judicial).

(3.) The assertions and allegations in the plaint have, therefore, gone unrebutted and are deemed to be admitted on the principle of nontraverse.