MR. HARJYOT SINGH Vs. MRS. MANPREET KAUR

JUDGEMENT

(1.) The has filed the above captioned application (IA No. 2945/2020) seeking condonation of delay of eighty-six days in filing of the written statement by the applicant/defendant.

(2.) The plaintiff has also filed an application (IA No. 3129/2020) for removing the defendant's written statement and documents filed along with it from the record, on the ground that the same has been filed beyond the period as stipulated under Chapter-VII of the Delhi High Court (Original Side) Rules, 2018 (hereafter 'DHC Rules')

(3.) Thus, the principal issue involved in these applications is common - whether the delay in filing of the written statement ought to be condoned.