O N TIKKU Vs. KARAN SINGH

JUDGEMENT

(1.) In this CMP, which is supported by an affidavit, a prayer has been made by the petitioner/defendant that the delay in entering his appearance in the Court upon a summons received by him under O.37, C.P.C. be condoned in his favour, inter alia, on the following grounds:-

(2.) The respondent plaintiff has resisted the petition, inter alia, on the following grounds:-

(3.) Heard learned counsel for the parties. The record was also perused.