Y. JAYAPRAKASH Vs. DEVRAJ COMPUTERS (P) LTD.

JUDGEMENT

(1.) The defendants 2 and 3 in O.S.No.4527 of 2017 on the file of the XVI Additional City Civil Court, Chennai, are the revision petitioners.

(2.) The revision petitioners challenge the order in I.A.No.286 of 2017, which was filed seeking unconditional leave to defend the suit in O.S.No.4527 of 2017, which was laid for recovery of monies, allegedly due from the 1st defendant/M/s.Dream Systems Private Limited and the other defendants, being the Directors of the 1st defendant Company.

(3.) I have heard Mr.S.R.Raghunathan, learned counsel for the petitioners. The respondents, despite service of notice, have not chosen to appear either in person or through counsel.