Delhi High Court - Orders
Macawber Beekay Private Limited vs Jain Mep Engineering And Projects Llp ... on 17 May, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 129/2023
MACAWBER BEEKAY PRIVATE LIMITED
..... Plaintiff
Through: Mr.Deepam Rangwani, Advocate
versus
JAIN MEP ENGINEERING AND PROJECTS LLP AND
ORS ..... Defendant
Through: Mr.Aalok Jain, Advocate
CORAM:
JOINT REGISTRAR (JUDICIAL) SH. PURSHOTAM
PATHAK (DHJS)
ORDER
% 17.05.2023 I.A. 8741/2023 under Order 8 Rule 1 CPC on behalf of defendant no. 1 to 3 for condonation of delay of 22 days in filing written statement/ affidavit of admission / denial and to take on record the same.
Heard.
Issue notice. Notice accepted by Ld. Counsel for the plaintiff.
Ld. Counsel for the plaintiff submits that he has no objection if the application is allowed.
Since the written statement / affidavit of admission / denial has been filed within the outer limit of 120 days though beyond 30 days as prescribed under law, supported with cogent reason and not opposed, therefore in the interest of justice, the delay is condoned and the application is allowed. Written statement and affidavit of admission / denial of documents are taken on record.
IA stands disposed of.
PURSHOTAM PATHAK (DHJS), JOINT REGISTRAR (JUDICIAL) MAY 17, 2023/sk Click here to check corrigendum, if any This is a digitally signed order.
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