DEEPAK ARORA Vs. LAL SONS

JUDGEMENT

(1.) Petitioner challenges the order dtd. 20/7/2022, whereby the learned Trial Court has rejected the condonation of delay application seeking condonation of delay in filing the written statement on record. To be noted, the impugned order arises from a Commercial Suit pending before the learned Trial Court. [ The proceeding has been conducted through Hybrid mode ]

(2.) Mr. Rishi Sood, learned counsel appears for the petitioner and submits that the summon of the suit was received by the petitioner on 10/3/2022. The next date of hearing as per the summons was 27/4/2022. On 27/4/2022, the learned Presiding Officer ('PO') of the learned Trial Court was on leave and, therefore, no proceedings were undertaken on that date.

(3.) Learned counsel submits that an SMS requesting complete copy of the suit be supplied to the counsel for the petitioner was sent to the counsel for the respondent/ plaintiff.