KALANJIYAM CUT PIECE Vs. KALANJIYAM DRESSES

JUDGEMENT

(1.) There is a sole plaintiff and a sole defendant in this suit.

(2.) The sole defendant, after being duly served with suit summons, has not chosen to come before this Court and therefore, the sole defendant was set ex parte. After the sole defendant being set ex parte, this suit was set down for recording ex parte evidence before Additional Master-II and ex parte evidence was recorded on 31.08.2018.

(3.) Today, the suit is listed for arguments and Mr.Ashok Kumar Daga, learned counsel on record for the sole plaintiff, is before this Commercial Division and he advanced arguments in the main suit.