PARVINDAR SINGH Vs. SENBO ENGINEERING LTD

JUDGEMENT

(1.) The plaintiff has filed a suit for recovery of Rs.35,58,257/- along with pendent lite and future interest against the defendant.

(2.) It is stated that the plaintiff is engaged in the business of civil construction doing construction in the name of S.P.Construction and Shekhawat Construction as proprietorship concerns. The defendant is engaged in the business of civil construction, doing construction works for Delhi Metro Rail Corporation ('DMRC').

(3.) Defendant was served with summons on 18th August, 2012. However, the defendant did not file the written statement and consequently, the right to file the written statement was closed vide order dated 21st November, 2012. No further remedy is availed by the defendant to bring the written statement on record.