Punjab-Haryana High Court
M/S Kanwar Industries And Another vs M/S Swadeshi Koreatex Village Vallah ... on 20 December, 2013
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
CR No. 7289 of 2012
Date of decision December 20, 2012
M/s Kanwar Industries and another
....... Petitioners
Versus
M/s Swadeshi Koreatex Village Vallah Verka Bye Pass, Amritsar
........ Respondents
CORAM: HON'BLE MR. JUSTICE K. KANNAN Present:- Mr. Karanjit Singh, Advocate for the petitioner.
K. Kannan, J (oral).
1. The revision is against an order striking off the defence for not filing written statement within the time stipulated under the amended provisions of CPC. At the time when the case was moved for admission, I directed the counsel to make the statement ready to vouch for the bona fides of his plea that he had good reason not to file a statement and he was prepared to file the statement. Counsel took time and it was adjourned to 11.12.2012 on that day the counsel sought further time to comply with the directions and hence it was adjourned to today. Today yet another counsel appears and states that he does not know what was stated by the Court at the previous hearing. There is no bona fide in the plea of the petitioner and evidently he wants to gain time.
2. The revision petition is dismissed. The order impugned is confirmed.
(K. KANNAN) JUDGE December 20 , 2012 archana