JET ASIA AIRWAYS LTD Vs. AIR INDIA LIMITED

JUDGEMENT

(1.) Ia No.14576/2017 (of defendant for leave to defend)

(2.) The plaintiff, along with the plaint, has filed photocopies of (a) Resolution dated 20th September, 2013 of its Board of Directors; (b) Wet Lease Agreement dated 25th August, 2014; (c) invoices issued by the plaintiff to the defendant; and, (d) email dated 21st November, 2014 of the defendant to the plaintiff.

(3.) The suit was entertained and summons thereof ordered to be issued. The defendant entered appearance and the order dated 7th November, 2017 records that the appearance was within time. Thereafter, summons for judgment were ordered to be issued and in response to which this application for leave to defend has been filed.