TRINAINI ASSOCIATES Vs. MADHU GOYAL

JUDGEMENT

(1.) VIDE present petition under Article 227 of the Constitution of India petitioner M/s. Trinaini Associates has laid challenge to the order dated 19.1.2002 passed by the learned Additional District Judge, Delhi.

(2.) BY and under the impugned order the learned Trial Court has dismissed an application under Order 37 Rule 3(5) CPC filed by the petitioner seeking leave to defend a recovery suit filed by the respondent under Order 37 CPC.

(3.) MATERIAL averments in the plaint are being noted hereinunder:-