GOLDSQUARE SALES INDIA PVT. LTD. Vs. RAHUL NARVEKAR
LAWS(DLH)-2014-3-388
HIGH COURT OF DELHI
Decided on March 12,2014

Goldsquare Sales India Pvt. Ltd. Appellant
VERSUS
Rahul Narvekar Respondents




JUDGEMENT

G.S. Sistani, J. - (1.)I.A. 21227/2013.
(2.)PLAINTIFF has filed the present suit under the provisions of Order XXXVII of the Code of Civil Procedure for recovery of Rs.50.00 lakhs.
As per the plaint, the present suit is based on an Agreement entered into between the parties on 1.7.2011 wherein the defendant has admitted the receipt and his liability to repay Rs.50.00 lakhs, which was received by him as a loan from the plaintiff.

(3.)SUMMONS in the suit were issued in the prescribed form.


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