UNION OF INDIA Vs. KALYANPUR CEMENTS LTD.

JUDGEMENT

(1.) The plaintiff Union of India (UOI) instituted this suit under Order 37 of the Civil P.C. for recovery of Rs. 4,34,78,523.00 with future interest from the defendant Kalyanpur Cements Ltd. pleading:

(2.) The suit was entertained and summons for appearance issued and upon the defendant entering appearance, summons for judgment were issued.

(3.) On 7th May, 2001 i.e. before the service of summons for judgment, the counsel for the plaintiff and the counsel for the defendant sought reference to the Lok Adalat and the matter was accordingly referred.