MOTILAL BANARASIDASS PUBLISHERS Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) By this order I shall dispose of three applications filed by the defendant. The first application being I.A. No.461/2006 is an application filed by the defendant for entering appearance. The second application being I.A.No.462/2006 is an application under Order XXXVII Rule 3(7) read with Section 151 of the Code of Civil Procedure for condonation of delay in entering appearance before this Court. The third application being I.A.No.7884/05 is an application under Section 151 of the Code of Civil Procedure also filed by the defendant, praying that the present suit be treated as an ordinary suit and for permission to file its written statement after giving direction to the plaintiff to supply copies of documents annexed with the plaint.

(2.) The backdrop in which these applications were filed is as follows.

(3.) A suit under Order XXXVII of the Code of Civil Procedure, 1908 for recovery of an amount of Rs.20,53,134/- along with interest thereon and other reliefs was filed by the plaintiff against the defendant. The defendant was served with summons of the said suit on 05.12.2005. An application for entering appearance along with an application for condonation of delay was filed by the defendant on 2.1.2006. The defendant was again served with summons of the suit on 24.01.2006.