BLS INFRASTRUCTURE LTD. Vs. RAJWANT SINGH

JUDGEMENT

(1.) Heard Mr. Jaideep Malik, learned counsel appearing for the plaintiff and Mr. Amit Punj, learned counsel appearing for the defendants.

(2.) Mr. Malik while taking this Court through the written statement tries to indicate that the defendants have taken inconsistent stands in their written statement inasmuch as he has not denied the execution of the agreement dtd. 27/4/2009 and 4/5/2010. He specifically placed reliance on paragraph Nos.6 (ii to vi), 10, 11 and 18 and contends that if the execution of the agreement dtd. 4/5/2010 and the challenge thereto, has failed in civil suit bearing No. 10/2023, the suit be decreed construing the admission of the defendants in terms of the order XII Rule 6 of the Code of Civil Procedure ['CPC'].

(3.) I have considered the aforesaid submissions and perused the record.