SAPAN AHLAWAT Vs. MOHAN CLOTHING COMPNAY PVT. LTD.

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 2/11/2023 passed by the District Judge (Commercial Court' 04), Central District, Delhi in CS DJ No. 2070/2018, titled as 'Mohan Clothing Company Pvt. Ltd. v. Sapan Ahlawat and Anr.', whereby the Trial Court closed the defendant's evidence.

(2.) Learned counsel for the Petitioner i.e., defendant no.1 states that the statement made before this Court as recorded at paragraphs 3, 3.1 and 3.2 of the order dtd. 29/11/2023 have been complied with. He has handed over a demand draft for Rs.25,000.00 towards costs to the Respondent, which has been accepted.

(3.) In reply, learned counsel for Respondent i.e., the plaintiff, states that the evidence affidavit of the Petitioner dtd. 2/11/2023 is beyond the pleadings in the written statement. He states that he reserves his rights to raise his objections in this regard at the stage of tendering of evidence by the witness.