MUKESH KUMAR Vs. M P MADAN

JUDGEMENT

(1.) Cm APPL. 7892/2018(CM For Restoration)

(2.) Again, on 21st April, 2017 adjournment was sought by the Defendant. On 15th February, 2018 the matter was passed over on the first call. There was no appearance even on the second call. None appeared for the Defendant and no request was even made on the ground of ill-health of the Counsel.

(3.) Thereafter this Court proceeded to hear arguments on behalf of the Plaintiff/Respondent (hereinafter Plaintiff) and passed orders.