VOLTAS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) CS (OS) 1225/2007 and IA Nos.12722/2007 [u/O-37 R-3(5) read with Section 151 CPC on behalf of the defendant No.3] and 12724/2007 [u/O-37 R-3(5) read with Section 151 CPC on behalf of the defendant No.2] 1. The present suit for recovery of a sum of Rs.22,81,822/- (Rupees Twenty Two Lacs Eighty One Thousand Eight Hundred Twenty Two only) has been filed by the plaintiff under the provisions of Order XXXVII of the Code of Civil Procedure (hereinafter referred to as the 'Code') which is based upon a written contract between the parties, viz. the invoices raised by the plaintiffs upon the defendants from time to time for the execution of various purchase orders for supply and installation of air-conditioners by the plaintiff No.1.

(2.) TWO applications, being IA 12722/07 and IA 12724/07 were filed by the defendant Nos.2 and 3 for leave to defend the suit. However, during the pendency of the said applications, the following order was passed by this Court on 24th March, 2008:-

(3.) I have heard the learned counsel for the parties, Mr.D.S.Chauhan, Advocate for the plaintiffs and Ms.Zubeda Begum, Advocate for the defendants, the defendants having opted not to file any written statement/s.