SHYAM ENTERPRISES PRIVATE LIMITED Vs. A3R AMARAVATI

JUDGEMENT

(1.) This suit was filed in the year 2006, prior to the constitution of Commercial Division. Suit has been placed before this Commercial Division on 02.07.2019 and jurisdiction of this Commercial Division was determined on that day. The suit was directed to be posted on 13.07.2019 finally for filing written statement.

(2.) The suit was again listed before this Court on 30.07.2019. On that day, learned counsel appearing for defendant submitted he sent a letter to the defendant seeking proper instructions, but the defendant, despite receipt of the said letter, has failed to provide any reply and hence, he is withdrawing the vakalat filed on behalf of the defendant. Therefore, this Court directed the Registry to list this matter on 07.08.2019 by printing the name of the defendant in the cause list. On 07.08.2019, when the matter was taken up, none appeared on behalf of the sole defendant. Hence, the sole defendant was set ex parte and suit was directed to be listed before learned Additional Master III for recording ex parte evidence.

(3.) Learned Additional Master III recorded the ex parte evidence and posted the suit before this Court for Final Disposal.