MONNET ISPAT AND ENERGY LIMITED Vs. ROHAN SANGHVI

JUDGEMENT

(1.) I.A. No.7237/2012 (u/o XXXVII R.3(5) CPC, by defendant)

(2.) Even this time also, the main counsel did not appear. An adjournment sought by Ms.Akanksha was strongly opposed by the learned counsel appearing on behalf of the plaintiff and thus, she has argued the matter.

(3.) Learned counsel for the defendant has not disputed the fact that her client has admitted in his letter dated 31st July, 2008 to refund the amount of Rs.11,14,140/- on receipt of all the belts and the original bank guarantee. The extracts from the said letter are reproduced here as under:-