MANISH SHARMA Vs. ANITA LUTHRA

JUDGEMENT

(1.) Petitioner is defendant before the learned Trial Court and is defending a commercial suit.

(2.) Few dates are admitted i.e. the defendant was served on 18/3/2024 through his brother and the written statement was submitted through e-filing module on 17/7/2024 and submitted by way of hard copy on 18/7/2024.

(3.) Learned counsel for the petitioner/defendant, in all fairness, admits that even when the written statement was filed through e-filing module before the learned Trial Court, it was filed on 121st day, reckoned from the date of service upon the defendant.