BOSCH LTD Vs. GUPTAJEE ENGINEERS

JUDGEMENT

(1.) The present applications under Sec. 151 CPC has been filed on behalf of Sh. Sunil Gupta, proposed legal representative of the defendant No.2, seeking condonation of delay in filing reply to I.A. No. 10423/2023 and I.A. No. 10424/2023 filed by the plaintiff.

(2.) For the reasons stated in the applications, the delay of 74 days is condoned. The reply is taken on the record.

(3.) The applications are accordingly disposed of. I.A. 10424/2023 (under Sec. 5 of Limitation Act, 1963)