SUYOG HAPPY HOMES Vs. SUJEET RAMESH PATIL

JUDGEMENT

(1.) This commercial division summary suit is instituted for recovery of a sum of Rs.7,24,94,348.00 along with further interest at the rate of 15% p.a. from the month of November, 2020 till payment and/or realization.

(2.) Shorn of unnecessary details, the background facts can be stated as under:

(3.) The writ of summons was served on the defendant. Upon the defendant entering appearance, the plaintiff took out the Summons for Judgment.