NEERAJ SARAN SRIVASTAVA Vs. LOUDON OWEN

JUDGEMENT

(1.) I.A. 7655/2024 and I.A. 7656/2024 have been filed in the present suit on behalf of the plaintiffs, seeking condonation of delay of 1 (one) day in filing the replications to the written statements filed by the defendants and to take the same on record.

(2.) On the other hand, I.A. 32131/2024 and I.A. 32934/2024, have been filed on behalf of defendants, seeking striking off replications filed on behalf of the plaintiffs.

(3.) The case, as canvassed on behalf of the parties in the aforesaid applications, is as follows: