CLR/131/2023
2023 Latest Caselaw 3175 UK

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                                  CLR No.131 of 2023
                                  Hon'ble Vivek Bharti Sharma, J.

Present Mr. Ankan Suri and Mr. Tanish Nagpal, counsel for the revisionist.

2. Counsel for the revisionist/plaintiff would submit that there were clear and unequivocal admission on the part of respondent/defendant; that, the revisionist/plaintiff moved an application under Order 12 Rule 6 of CPC for decreeing the suit on the basis of admissions so made; that, the trial court disallowed the application, hence this revision.

3. Counsel for the revisionist would rely upon the judgment of Karnataka High Court in "Indravathi Srinivasan and Ors. Vs. Sunitha Venugopal and Ors., MANU/KA/5739/2021" to buttress his submissions.

4. Admit.

5. Issue notices to the respondent through ordinary process and registered post, acknowledgement due as well as by Email and WhatsApp, if available.

6. Steps to be taken within a week.

7. Put up on 27.02.2024.

(Vivek Bharti Sharma, J.) 16.10.2023 BS