NEERAJ AHUJA Vs. AIPL ZORRO PVT LTD

JUDGEMENT

(1.) The respondent herein had instituted a suit for recovery of Rs.45,28,463.00 bearing CS (COMM.) 472/23 titled as 'AIPL Zorro Pvt. Ltd. vs. Neeraj Ahuja' against the petitioner herein on 30/7/2023 before the learned District Judge, Commercial Court-02, North West District, Rohini Courts, Delhi (hereinafter referred to as 'Trial Court'). The suit has been contested by the petitioner by filing a written statement before the learned Trial Court on 15/9/2023.

(2.) On 7/12/2023, the petitioner filed an affidavit for admission denial of documents, which was taken on record and on 22/2/2024, the respondent filed a rejoinder to the written statement, which was also taken on record. However, vide order dtd. 22/2/2024, the learned Trial Court ordered for taking the written statement off the record while relying upon two judgments of this Court, which are as follows:

(3.) The impugned order dtd. 22/2/2024 forms the crux of the present petition, which came to be filed under Article 227 of the Constitution of India, 1950 invoking supervisory jurisdiction of this Court.