SUDERSHAN KUMAR SHARMA Vs. ASIANS BUILDTECH ENGINEERS

JUDGEMENT

(1.) The plaintiff has filed a summary suit under Order XXXVII CPC for recovery of a sum of Rs.30,12,671/- along with pendent lite and future interest.

(2.) The defendant was served at the first address on 3rd August, 2015 and at the second address on 5th August, 2015. No appearance has been filed by the defendant as per the record, within the prescribed time.

(3.) When the matter was listed before the Court on 15th September, 2015, one Mr. A.P. Saxena, who claimed himself as the proprietor, appeared before the Court and sought an adjournment to engage an Advocate.