RAJESH GOEL Vs. JASBIR SINGH

JUDGEMENT

(1.) The plaintiff, in this commercial suit for recovery of Rs. 1,68,52,650/- on account of price of goods (rice) supplied, seeks a decree forthwith on the defendant not filing written statement within the time of 120 days. Reliance is placed on OKU Tech Private Limited v. Sangeet Agarwal .

(2.) This application came up before this Court first on 28th April, 2017 when none appeared for the defendant inspite of advance notice shown to have been given by way of registered post AD receipt dated 20th April, 2017.

(3.) Though there was no need for issuance of notice but notice was ordered to be issued returnable before the Joint Registrar (JR) on 12th May, 2017, the date already fixed and the application was posted before this Bench for today.