VINESH SHARMA Vs. VIJAY COTSWIN PVT LTD

JUDGEMENT

(1.) The Petitioner is defending two recovery suits filed by the respondent herein.

(2.) Since the nature of the suits and the parties in both the above suits are common and since the identical issues have been raised in both the present petitions, these are being disposed of by this common judgment.

(3.) The respondents filed recovery suits which were registered as C.S.(Comm) No.114/2023 and CS (Comm) No.115/2023. The defendant (petitioner herein) filed written statement within the statutory period and after completion of proceedings, the issues were framed on 8/5/2024. Same day, the learned Trial Court also appointed a Local Commissioner for the purposes of recording of evidence.