SHRADDHA SHANDILYAYAN Vs. LIVECITIES MEDIA PRIVATE LIMITED

JUDGEMENT

(1.) By way of present application, the applicant/defendant No. 2 seeks condonation of 130 days' delay in re-filing I.A. 13845/2022 under Order IX Rule 7 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC, 1908").

(2.) For the reasons and grounds stated in the present application, the application is allowed, the delay of 130 days in re-filing I.A. 13845/2022 under Order IX Rule 7 of CPC, 1908 is condoned.

(3.) Accordingly, the present application is disposed of. I.A. 13748/2022 (u/S 5 of Limitation Act, 1963 r/w Sec. 151 of CPC, 1908