SATYA PRAKASH Vs. QUTAB REALCON PVT LTD

JUDGEMENT

(1.) The counsel for defendants no.1,2,4&5 has been heard.

(2.) This suit under Order XXXVII has been filed on the basis of a Receipt / Settlement of Deal claimed to be executed by the defendant no.2 Piyoosh Goel and on the basis of dishonoured cheques, all issued by defendant no.1 Qutab Realcon Pvt. Ltd.

(3.) It is the claim of the plaintiffs that the Receipt / Settlement of Deal document has been signed by defendant no.2 Piyoosh Goel on behalf of defendant no.1 Qutab Realcon Pvt. Ltd., though the document does not say so.