M.S. SHOES EAST LTD. Vs. PRESSMAN LTD.

JUDGEMENT

(1.) IA No. 13652/2013 (u/s 5 of Limitation Act by defendant)

(2.) In so far as this application is concerned, the applicant/ defendant broadly makes the following averments to seek condonation of delay:

(3.) The non-applicant/ plaintiff has, on the other hand, in the reply filed by it, taken the following broad stand: