BEENA GOSWAMI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 13/7/2023 passed by the District Judge (Commercial Court), North-East District, Karkardooma Court, Delhi ("Trial Court') in C.S. (Comm.) No. 36/2023 titled as 'State Bank of India v. Beena Goswami Prop of M/s Avni Infratech' whereby the Trial Court struck off the defence of the Petitioner.

(2.) The learned counsel for the Petitioner states that the Petitioner herein entered appearance before the Trial Court upon receiving an e-mail on 19/5/2023 from the e-Court regarding the institution of the commercial suit. He states that no summons or copy of the paper book was served on the Petitioner with this e-mail.

(3.) Issue notice.