AKANSHAENTERPRISES Vs. ADDITIONAL SECRETARY AND D.G. CGHS

JUDGEMENT

(1.) PLAINTIFF has filed the present suit for recovery of Rs. 25,19,754/ - with interest at the rate of 18%, per annum, from the date of receipt of unpaid bills till their realization. The plaintiff also prays for pendente lite interest.

(2.) SUMMONS in the suit were issued on 18.3.2013. Defendant was duly served on 16.4.2013. On 12.8.2014, when the matter was listed, learned counsel for the defendant had informed the Joint Registrar that he intends to file his Vakalatnama along with written statement and an application seeking enlargement of time for filing written statement. The matter was adjourned to 15.11.2013, however, on account of holiday being declared on 15.11.2013, the matter was taken up on 21.11.2013, on which date the learned Presiding Officer was on leave and the matter was adjourned to 26.2.2014, when none appeared for the defendant nor written statement was filed. Thus, the right of the defendant to file written statement was closed on 26.9.2014. The matter was adjourned to 4.7.2014 when admission/denial of documents was not conducted by the defendant. The matter was placed before Court on 8.9.2014, on which date the matter was adjourned to enable the plaintiff to place original documents on record. It may be noticed that on 8.9.2014, learned counsel for the defendant had orally submitted that he had filed "brief submissions" on behalf of the defendants along with an affidavit on 5.9.2014. Today the said "brief submissions" on behalf of the defendant is on record. Perusal of brief submission shows that it was filed in the registry on 5.9.2014, however, the same was returned back and the same was re -filled in the Registry on 11.9.2014. Even if this brief submission is to be treated as a written statement, the same has not been filed within the time allowed, not any application seeking enlargement of time has been filed. The plaintiff prays for a decree under Order VIII Rule 10 CPC as after being duly served as far back as on 16.4.2013 the defendant has chosen not to file written statement within the time allowed nor any application for enlargement of time has been filed.

(3.) AS per the plaint, plaintiff is a partnership firm and is an authorised dealer of M/s Ranbaxy Laboratories Limited for Ranbaxy Urology Division and was duly authorised to supply products and goods manufactured by Ranbaxy Laboratories Limited. By a letter no.17/07 dated 29.3.2007 the plaintiff sought registration with defendant CGHS as a supplier of certain medicines, namely, Eligard 22.5 mg and Eligard 45 mg. In response to the said letter dated 29.3.2007, defendant granted approval to the plaintiff for supply of aforesaid medicines, subject to the plaintiff furnishing an undertaking to the effect that his rates are the lowest. Original letter dated 7.5.2007 received by the plaintiff from the defendant has been filed on record.