PRAMOD KUMAR SINGH Vs. SUBODH KUMAR KHANDELWAL

JUDGEMENT

(1.) This order is being passed in continuation of the order dtd. 5/7/2023 passed in this petition.

(2.) Learned counsel, Mr. Parvinder Chauhan, enters appearance on behalf of the Respondent.

(3.) Learned counsel for the Petitioner states that he has placed on record fresh affidavit of admission/denial of the documents filed with the plaint, on 12/7/2023 in these proceedings and has served an advance copy of the same to the counsel for the Respondent. He states that he is also carrying with him a demand draft for an amount of Rs.13,000.00. He states that the said costs be accepted and the delay caused by the Petitioner in filing his affidavit of admission and denial of documents, in the prescribed format be condoned.