SHREE BALAJI LAMINATION Vs. GOYAL POLYMERS

JUDGEMENT

(1.) Petitioner is aggrieved by order dtd. 12/8/2024 whereby the learned Trial Court has allowed the application moved by the plaintiff (respondent herein) under Order VI Rule 17 CPC and under Order I Rule 10 CPC.

(2.) The respondent-SR Goyal Polymers had filed a suit for recovery against Shree Balaji Laminations on the assumption that it was a sole proprietary concern of Mr. Naresh Aggarwal.

(3.) After summons were issued, Mr. Naresh Aggarwal, the alleged proprietor of Shree Balaji Laminations submitted written statement and, in all fairness, he also revealed in such written statement that he was not the proprietor and rather his wife Ms. Anjali Aggarwal was the actual proprietor of Shree Balaji Laminations.