NPR FINANCE LTD. Vs. DEEPAK JHUNJHUNWALA

JUDGEMENT

(1.) These four appeals would raise a common question of law and have accordingly been heard analogously and are being disposed of by the foregoing judgment and order.

(2.) The common question of law that would arise is that whether in view of the relevant provisions of the Code of Civil Procedure, 1908 and the Original Side Rules of this Court, an inordinate delay on the part of the plaintiff in taking steps for issuance of a writ of summons would necessarily warrant dismissal of the suit. We propose to review the law on the subject and then apply the same to the facts of each appeal and dispose of the appeals accordingly.

(3.) Section 27 of the Code of Civil Procedure provides as follows:-