CHANDER BHALLA Vs. RAJEEV BHATNAGAR

JUDGEMENT

(1.) Present appeal has been filed assailing the impugned order dtd. 8/4/2024 passed by the learned Single Judge in CS(OS) 619/2022 titled Chander Bhalla vs. Rajeev Bhatnagar filed by the appellant, vide which the application of the respondent under Order XXXVII Rule 3(5) Civil Procedure Code, 1908 (hereafter 'CPC') seeking leave to defend has been allowed, unconditionally.

(2.) The facts, shorn of unnecessary details and germane to the issue at hand and as collated from the appeal as well as the impugned order are as under:-

(3.) Ms. Beenashaw Soni, learned counsel for the appellant submitted that the respondent in his leave to defend has nowhere disputed his signatures on any of the documents filed by the appellant but has only taken a vague, sham and baseless plea that the said signatures of the respondent were taken under threat and coercion by the appellant. Further, the respondent has also taken a vague plea of cash payment of Rs.1.00 crore without any statement or proof and without giving any details of investment or documents to show what is the investment and terms of investment or without even disclosing the name of company/firm in which alleged investment has been made.