SU-KAM POWER SYSTEMS LTD. Vs. KUNWER SACHDEV

JUDGEMENT

(1.) MANMOHAN, J: 1. Present application has been filed by the plaintiff company through its resolution professional, under Order XIIIA of the Code of Civil Procedure, 1908, for summary judgment against the defendants. It is pertinent to mention that the present suit has been filed for declaration, permanent injunction, damages and incidental relief(s).

(2.) During the pendency of the suit, a Liquidator had been appointed who has adopted the pleadings, averments and arguments advanced by the resolution professional.

(3.) Mr. Amit Sibal, learned senior counsel for the plaintiff stated that the present suit was liable to be decreed summarily as the defendant no. 1 had no real prospect of defending its claim and the defendant no. 1 "Ÿs defence was an abuse of the process of law.