VALMIKI J.MEHTA,J. - (1.) I.A. No. 11669/2017 (for delay) 1. There is no opposition to this application which is allowed. I.A. stands disposed of. CS (COMM) No. 1099/2016 and I.A. No. 11575/2017 (under Order XXXVII Rule 3(5) CPC) with I.A. No. 13564/2016 (under Order XXXVII Rule 4 CPC)
(2.) By the subject leave to defend application, the defendant in the suit filed under Order XXXVII CPC, seeks unconditional leave to defend.
(3.) The facts as per the suit plaint which is filed under Order XXXVII CPC is that plaintiff seeks a money decree for a sum of Rs.1,13,10,000/- as the balance amount payable under a written contract dated 6.5.2013 and also a further sum of Rs.38,45,961/- on account of differential tax/VAT paid by the plaintiff on account of non-supply by the defendant to the plaintiff of the C-Forms as was obligated upon the defendant in terms of the aforesaid agreement dated 6.5.2013.;