BHARAT KALRA Vs. RAJ KISHAN CHABRA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the High Court on 12/8/2021 whereby delay of 193 days in filing of the written statement was not condoned.

(3.) Admittedly, the suit for injunction filed by the plaintiff is not the one which is governed by the Commercial Court Act, 2015. Therefore, the time limit for filing of the written statement under Order VIII Rule 1 of CPC is not mandatory in view of the judgment of this Court reported as 'Kailash V. Nankhu & Ors.' reported in (2005) 4 SCC 480. In view of the aforesaid judgment, we find that the delay in filing of the written statement could very well be compensated with costs but denying the benefit of filing of the written statement is unreasonable.