ABHAY KUMAR JHA Vs. BOSCH

JUDGEMENT

(1.) By way of the present appeal, the appellant who was the defendant in the suit, impugns the judgment dtd. 9/11/2023 passed by the learned Single Judge whereby the application filed on behalf of the appellant under Order XXXVII Rule 3(5) of the Code of Civil Procedure, 1908 (CPC) seeking grant of leave to defend has been dismissed.

(2.) Issue Notice.

(3.) Notice is accepted by the counsel appearing on behalf of the respondent.