ITC LIMITED Vs. SRAVANA TRADERS

JUDGEMENT

(1.) PLAINTIFF has filed the present suit under the provisions of Order 37 of the Code of Civil Procedure 1908 for recovery of Rs.1,16,34,198/ -. Summons were issued in the suit to the defendants in the prescribed form on 13.1.2014 and on 28.2.2014. The defendants were served in the last week of March, 2014. Counsel for the defendants entered appearance on 29.4.2014. It was noticed in the order passed on 29.4.2014 that memo of appearance was not filed by the defendants in terms of Order XXXVII CPC. Even today memo of appearance is not on record.

(2.) COUNSEL for the defendants submits that she has filed the memo of appearance in the Registry on 02.05.2014 but the same is without any application for condonation of delay.

(3.) AS per the plaint, the plaintiff is one of the leading companies of the country, and is having business interests in varied fields including lifestyle and retaining business of branded apparels and other accessories.