BASU HOUSE PRIVATE LIMITED Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner/defendant has filed the instant application praying for following reliefs :

(2.) The respondent/ plaintiff has filed the suit being C.S. No. 44 of 2013 against the defendant praying for following reliefs :

(3.) The writ of summon was served upon the defendant on 19/6/2013 but even after receipt of writ of summon, the defendant has not entered appearance in the suit and accordingly this Court had passed an order on 9/1/2023 by fixing the matter in the list of undefended suit.