RAMIN KUMAR MITTAL Vs. BRIJ DWIVEDI

JUDGEMENT

(1.) Petitioner, who is plaintiff before the learned Trial Court, had filed a suit which was summary in nature.

(2.) The defendant (respondent herein) put in appearance and when the summons for judgment were taken out, the defendant submitted an application seeking leave to defend, albeit, with a delay of 19 days.

(3.) The learned Trial Court considered the application moved by the defendant whereby he had sought condonation of delay in filing leave to defend.