MICROSOFT CORPORATION Vs. A JAIN

JUDGEMENT

(1.) These two applications have been filed for recall of the order dated 9.10.2007 in terms whereof the right of the defendants to file the written statement stood closed. Summons were served on the defendants on 4.7.2007 and no written statement had been filed despite the lapse of ninety (90) days, such right was closed on 9.10.2007. The plaintiffs were directed to file the affidavits of examination-in-chief. The affidavits have been filed by the plaintiffs.

(2.) The only ground stated in the application is that the defendants were not aware that the written statement had to be filed within thirty (30) days. Ignorance of law can hardly be a defence especially when the defendants are advised by an advocate. In fact, no written statement has been filed even with these applications of the defendants, which is proposed to be placed on record.

(3.) These applications have now been filed at the stage when the matter has come up for final hearing.