B. M. TIWARI Vs. RAMDIN GUPTA

JUDGEMENT

(1.) When the present petition was taken up on the last date of hearing i.e. 7/4/2025 the following observations were recorded:-

(2.) Mr. Mishra, learned counsel for respondent/plaintiff, has joined the proceedings through video-conferencing and he, in all fairness, submits that the written statement as well as the affidavit of the admission/denial of the documents were furnished belatedly but within the permissible outer limit of 120 days.

(3.) He does admit that the defendant was served with the summons on 25/9/2024 and the affidavit of the admission/denial was also submitted on 24/12/2024. However, according to him, the defendant should have been careful and cautious and should have made the best endeavour to submit the written statement along with the affidavit within the initial prescribed period of 30 days.