PRANAY JAIN Vs. SHIV KUMAR GANDHI

JUDGEMENT

(1.) The petitioner is defending a commercial suit and is aggrieved by order dtd. 20/8/2024 whereby the written statement was permitted to be taken on record but keeping in mind the delay in re-filing the same, the defendant has been burdened with a cost of Rs.49,500.00, the half of which i.e. Rs.24,750.00 is to be paid to the plaintiff and the balance is to be deposited with Advocates' Welfare Fund, Shahdara Bar Association.

(2.) Learned counsel for the respondents/plaintiff appears on advance notice.

(3.) The attention of the Court has been drawn towards various pervious orders including orders dtd. 20/5/2024, 30/5/2024 and 23/7/2024. During course of the consideration, it was brought to the notice of this Court that the written statement was initially e-filed on 3/6/2024.