LIFESTAR PHARMA PRIVATE LIMITED Vs. STARLIFE HEALTHCARE

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are two applications filed by the Defendant seeking condonation of delay in filing the written statement and in filing the affidavit of admission/denial.

(3.) The Defendant had first entered appearance in this matter on 10/2/2020, which was the first date of listing of the suit. On the said date, the Defendant was directed to file its written statement. Thereafter, the written statement and affidavit of admission/denial ought to have been filed within the prescribed period, as per the Commercial Courts Act, 2015. However, the written statement and the affidavit of admission/denial were filed only on 23/9/2020, i.e., with a delay. On the next date before Court, being 1/12/2020, the Defendant did not appear and Court notice was issued, post which the present applications were filed by the Defendant.