SPACEBIZ SOLUTION PVT LTD Vs. AJAY SHARMA

JUDGEMENT

(1.) CM APPL.29073/2020 (exemption) Exemption is allowed subject to all just exceptions. CM(M) 570/2020

(2.) Petitioner impugns order dated 14.09.2020, whereby, written statement sought to be filed by the petitioner is not taken on record on the ground that the costs imposed by order dated 16.12.2019 by the High Court were not paid within time.

(3.) Respondent had filed the subject suit seeking recovery of a sum of Rs.35,48,967/-. By order dated 26.04.2017, leave to defend was granted subject to petitioner depositing a sum of Rs.5 lakhs in the form of a fixed deposit in favour of the Court. Fixed deposit of Rs.5 lakhs was deposited with the Trial Court, however, the written statement was delayed and an application seeking condonation of delay was filed, which was rejected by the Trial Court and the defence was struck off.