MGO INDIA PRIVATE LIMITED Vs. ABHINANDAN GUPTA

JUDGEMENT

(1.) Petitioner, who had filed a summary suit under Order XXXVII CPC, is aggrieved by the order dtd. 19/9/2022 passed by learned Trial Court whereby the learned Trial Court has observed that there was no delay on the part of defendant in entering appearance.

(2.) The facts lie in a very narrow compass.

(3.) Petitioner had filed the aforesaid recovery suit on 20/12/2021.