Rajiv Sahai Endlaw, J. - (1.) Ia No.13101/2018 (of the defendant under Order IX Rule 13 CPC), IA No.13102/2018 (for stay of judgment dated 13th October, 2017) & IA No.13103/2018 (for condonation of 3 days delay in applying therefor) 1. The counsel for the applicant / defendant has been heard.
(2.) The plaintiff instituted this suit for recovery of Rs.1,91,73,992.07 paise from the applicant / defendant.
(3.) The suit first came up before this Court on 3rd August, 2016, when the same was entertained and summons thereof ordered to be issued.;