LOVE CHAUHAN Vs. AJAY KUMAR KATHURIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition filed under Article 227 of the Constitution of India impugns the order dated 23rd March, 2021 passed by the District Judge, Commercial Court-02, West District, Tis Hazari Courts, Delhi in suit bearing CS (COMM.) No.185/2020, whereby the application filed on behalf of the petitioner/defendant under Order VIII Rule 1 of the Code of Civil Procedure, 1908 (CPC) for grant of extension of time and condonation of delay in filing written statement has been dismissed.