UNION BANK OF INDIA Vs. SHASHI MALIK

JUDGEMENT

(1.) This appeal is directed against order dtd. 20/5/2022 passed by learned District and Sessions Judge (Commercial Court) "the learned Commercial Court", hereinafter, Shahdara, in CS (COMM) 308/2020 Union Bank of India v Shashi Malik, whereby the learned Commercial Court has dismissed suit as having been instituted against a non-existent person and has mulcted the appellant with costs of Rs.25,000.00.

(2.) CS (COMM) 308/2020 was instituted by the appellant against one Shashi Malik, proprietor of Shantanu Enterprises.

(3.) Two residential addresses of the respondent/defendant were provided by the appellant in the memo of parties, viz. (i) 204, Second Floor, Pankaj Tower, LSC Savita Vihar, Delhi-110092 and (ii) 1714, Sector 12, Sonipat, Haryana-131001.