KAULCHAND H. JOGANI Vs. SHREE VARDHAN INVESTMENT

JUDGEMENT

(1.) This commercial division summary suit is instituted for recovery of a sum of Rs.16,76,45,813.00 along with further interest at the rate of 15% p.a. from the date of the suit till payment and/or realization based on the confirmation of the liability.

(2.) The material averments in the plaint can be summarised as under:

(3.) Upon the service of writ of summons, the defendants entered appearance. Thereupon the plaintiff has taken out the summons for judgment. The defendants have filed an affidavit- in-reply seeking an unconditional leave to defend the suit.