ITC LIMITED Vs. VIKAS RASTOGI

JUDGEMENT

(1.) Present application has been filed under Order VIII Rule 10 CPC read with Order XIII-A of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015. It is pertinent to mention that the present suit has been filed for recovery of Rs.1,77,35,973.91/-. The prayer clause in the present suit is reproduced hereinbelow:-

(2.) Vide order dated 27th April, 2015, status quo order was passed in favour of the plaintiff with regard to defendant's immovable property situated in Allahabad. Relevant paragraph of the order is reproduced hereinbelow:-

(3.) Since despite service, the defendant failed to file a written statement, the defendant's right to file written statement was closed vide order dated 3rd February, 2017.