NAVEEN SACHDEVA Vs. UMESH SEHGAL

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 14/12/2022 passed by ADJ, North West District, Rohini Courts, New Delhi ('Trial Court"), in CS (DJ) 385/2022, titled Umesh Sehgal v. Naveen Sachdeva and Anr., dismissing an application filed by the Petitioner under Order VIII Rule 1, of Code of Civil Procedure, 1908 ('CPC') for condonation of delay in filing the written statement.

(2.) The learned counsel for the Petitioner admits that the summons in the suit were duly received by defendant no.1 on 24/5/2022.

(3.) In reply, learned counsel for Respondent No.1 i.e., the plaintiff states that there is no infirmity in the order of the Trial Court and in fact, the defendant no.1 has failed to follow the procedural requirement of seeking setting aside of the order dtd. 20/9/2022.