TODAY REALTY PRIVATE LIMITED Vs. GUNVEEN SINGH

JUDGEMENT

(1.) By way of the present application, the defendant is seeking grant of leave to defend in the suit for recovery filed by the plaintiffs under Order XXXVII of Code of Civil Procedure, 1908 ('CPC').

(2.) I.A. 4746/2023 seeks condonation of 56 days delay in refiling the leave to defend application.

(3.) The prayers sought by the plaintiffs in the said suit are as follows:-