MUKUL TANEJA Vs. METRO LIFESTYLES INDIA PVT. LTD.

JUDGEMENT

(1.) Present appeal has been filed challenging the order dated 20th January 2020 passed by learned Single Judge in CS(COMM) 261/2017 whereby appellant's application being IA No. 18393/2019 for extension of time to bring the written statement on record was dismissed. Appellant also prays that the aforesaid application be allowed and his written statement be taken on record.

(2.) On 20th January, 2020, the learned Single Judge while dismissing the appellant's application for enlargement of time had observed as under:-

(3.) Learned counsel for the appellant states that the learned Single Judge failed to appreciate that non-removal of objections in respect to the written statement of the Appellant was beyond the control of the Appellant. He emphasizes that unfortunate incidents happened to the previous two counsel for the appellant, namely, that first counsel for the appellant died on 4th July 2019 and the second counsel's wife was diagnosed with cancer. He, therefore, prays that the time for filing the written statement be extended.