AWESOME SPORTS WEAR Vs. P S INTERNATIONAL

JUDGEMENT

(1.) ADMIT. learned advocate waives service of notice of admission on behalf of respondent-original plaintiff.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the Appeal from Order is taken up for final hearing today.

(3.) BY way of this Appeal from Order, the appellants herein-original defendants have challenged the order passed by the learned Auxiliary Chamber Judge, Court No. 8, City Civil Court, Ahmedabad dated 27th March, 2008 below Summons for Judgement (Exh. 10) in Summary Civil Suit No. 1748/2006 by which the learned Auxiliary Chamber Judge has granted conditional leave to the appellants-original defendants to defend the Summary Civil Suit No. 1748/2006 on condition to deposit Rs. 6 lakhs.