PRIMETIMES COMMUNICATIONS Vs. HINDUSTAN THOMPSON ASSOCIATES LTD

JUDGEMENT

(1.) IA No.1889/2006 Issue notice to the non-applicant/plaintiff. Mr.Sunil Goel, advocate, accepts notice on behalf of plaintiff and states that he does not want to file a reply. He, however, states that the documents ought to have been filed by the defendant with the written statement and late filing of the documents by the defendant may delay the disposal of the case.

(2.) This is an application by the defendant under Section 151 of Code of Civil Procedure to permit the defendant to file the documents and take the documents already filed by index dated 7th February, 2006.

(3.) The defendant/applicant contended that the documents sought to be produced are the communication dated 27th November, 2002 which has been referred to in the written statement as also in the reply to notice served on the plaintiff. Besides this document, the defendant wants to file other documents which are communication dated 14th January, 2003 which was addressed to the plaintiff by which the communication dated 27th November, 2002 was sent to the plaintiff, undated letter by the plaintiff which acknowledged the receipt of the letter dated 14th January, 2003 of the defendant and letter dated 29th January, 2003 by which explanation received was communicated to Swajal Project.