YUVNEET SURI Vs. ROUND THE CLOCK STORES LTD

JUDGEMENT

(1.) VIDE present petition under Article 227 of the Constitution of India petitioners have laid a challenge to the order dated 08.05.07 passed by the learned Additional District Judge, Delhi.

(2.) BY and under the impugned order the learned Trial Court has allowed an application under Order xxxvII Rule 3(5) CPC filed by the petitioners seeking leave to defend a recovery suit filed by the respondent company under Order xxxvII CPC.

(3.) PETITIONERS filed an application under Order xxxvII Rule 3(5) CPC seeking leave to defend. Leave to defend was sought on following grounds: