IFCI FACTORS LIMITED Vs. MVL LIMITED

JUDGEMENT

(1.) The plaintiff instituted this suit for recovery of Rs.24,91,34,568/- against the defendants.

(2.) The defendants received the summons on 05 th March, 2018 and they appeared before the learned Joint Registrar on 27th April, 2018 and submitted that they did not receive the complete copies of the documents. According to the defendants, they received the complete set of documents from the plaintiff on 15th May, 2018 and the statutory period of 30 days for filing the written statement expired on 14th June, 2018.

(3.) The defendants filed the written statement on 13 th August, 2018 along with an application I.A.10975/2018 for seeking condonation of delay of 60 days in filing the written statement on the ground that they received the complete set of documents from the plaintiff on 15 th May, 2018. However, no satisfactory explanation has been given in the application for the period 14th June, 2018 to 13th August, 2018 and therefore, no case for condonation of 60 days is made out.