SUNIL ALAGH Vs. SHIVRAJ PURI & ANR

JUDGEMENT

(1.) This suit for recovery of money is ripe for framing of issues.

(2.) The counsel for the plaintiff states that the written statement of the defendants does not raise any material proposition of fact or law on which an issue arises and the suit is entitled to be decreed forthwith.

(3.) The counsel for the plaintiff and the counsel for the defendant No.2 Raghuraj Puri have been heard and the files perused.