CITIBANK N A Vs. MEENAKSHI GUPTA

JUDGEMENT

(1.) THE learned counsel appearing for the plaintiff has tendered on record an affidavit of service. Affidavit of service is marked 'X' for identification.

(2.) PERUSAL of the record of the suit shows that the defendant has not entered appearance within the time stipulated by law.

(3.) THE Plaintiff will be entitled to refund of court fee, if any, as per the rules.