COSCO INTERNATIONAL PRIVATE LIMITED Vs. JAGAT SINGH DUGAR

JUDGEMENT

(1.) By way of the present appeal filed under Chapter II Rule 5 of the Delhi High Court (Original Side) Rules, 2018 read with sec. 151 of the Civil Procedure Code1908, the defendant/applicant seeks setting aside of order dtd. 23/10/2020 passed by the learned Joint Registrar, declining to take the defendant's written statement on record.

(2.) A brief timeline of the dates that are relevant to decide the present O.A. is as follows:

(3.) Ms. Renuka Arora, learned counsel appearing for the appellant/defendant, submits that, as is seen from the foregoing timeline, the defendant's written statement duly supported by affidavit was filed within 120 days of the receipt of summons; however, the affidavit of admission/denial of documents, which had also been directed to be filed along with the written statement, was not filed along therewith.