RAVINDER CHADHA Vs. VIRENDER CHADHA

JUDGEMENT

(1.) Present appeal has been filed under Order XLI of the Code of Civil Procedure, 1908 ('CPC') read with Sec. 10 of the Delhi High Court Act, 1966, challenging the impugned order dtd. 15/3/2024, passed by the learned Single Judge in CS (OS) No. 482/2022, inter-alia, issuing the following directions:

(2.) The Appellant herein is the defendant No.1, the Respondent No.1 is the plaintiff and Respondent No.2 is the defendant No.2, in the underlying suit.

(3.) The Respondent No. 2, who was also a party to the Mediation Settlement dtd. 8/3/2019 had entered appearance before the learned Single Judge. He, however, failed to file the written statement within the statutory period and, therefore, his right to file written statement was closed vide order dtd. 27/9/2023.