VIPIN MALIK Vs. ENPRO INDIA LIMITED

JUDGEMENT

(1.) IA No. 8186 of 2008 this is an application under Section 151 of CPC for condonation of delay in filing the IA No. 8185 of 2008.

(2.) IN view of the submissions made therein, the application is allowed and delay in filing the IA No. 8185 of 2008 is hereby condoned.

(3.) IT is submitted by learned counsel for the defendant that the above observation is contrary to the facts and the plaintiff did base his claim on the basis of his signing amended JVA and claimed that he was entitled to fee in respect of the amended JVA as stated in paragraph 21 of the plaint and, therefore, there was no difference between the two cases.