ROMESH S SHARMA Vs. RAJA CONSTRUCTION COMPANY

JUDGEMENT

(1.) HEARD Mr.Rajiv Narula, the learned counsel for the appellant.

(2.) IN paragraph 1 of the plaint, the plaintiff has asserted that it is a partnership firm registered under the Indian Partnership Act, 1932. The defendant (the present appellant) has denied this fact in the written statement.

(3.) THE learned counsel for the appellant sought to urge that in response to the notice of motion taken out by the present appellant for rejection of plaint, the plaintiff has admitted that the Registrar of Firms issued the certificate of registration on 12th July 2004. The learned counsel for the appellant sought to contend that by this admission, it is clear that the suit was filed by the unregistered firm.