USHA MARTIN LIMITED Vs. BALURGHAT TECHNOLOGIES

JUDGEMENT

(1.) FACTS :

(2.) Examination-in-chief of the plaintiff's witness has been concluded. Though the suit has been marked as undefended but the defendant did not choose to cross-examine the witness of the plaintiff. In this regard, reliance has been placed on an order dated February 25, 2025 passed by the Co-ordinate Bench.

(3.) Today, the plaintiff has come up with an application with the following prayers: