KHADI AND VILLAGE INDUSTRIES COMMISSION Vs. ROOPIKA RASTOGI

JUDGEMENT

(1.) In somewhat convoluted circumstances, the precise issue that arises for consideration at this Court today is the ambit of the expression "where the summons is for appearance and for filing written statement", as employed in Rule 2(i) of Chapter 7 of the Delhi High Court (Original Side) Rules 2018 ("the Original Side Rules").

(2.) Procedure when defendant appears.-

(3.) Summons were issued by this Court, in the present suit instituted by the plaintiff, on 25/3/2021. Paras 5 and 6 of the order passed by the Court on the said date read thus: