R. K. NAGPAL Vs. PRIYA ARORA

JUDGEMENT

(1.) The petitioner has filed a suit which is commercial in nature.

(2.) The grievance in the present petition is, merely, with respect to the imposition of cost.

(3.) The impugned order and previous order sheets would indicate that despite there being directions by the learned Commercial Court, the steps were not taken for the purposes of summoning the opposite side and for showing laxity,the cost was, earlier also, imposed upon the plaintiff. Instead of depositing the cost, the plaintiff moved an application seeking its waiver.