CHANDRA ELECTRICALS Vs. VICTOR CABLES CORPORATION

JUDGEMENT

(1.) -

(2.) THIS is a defendants' revision and is directed against the order of a learned Subordinate Judge II Class, Delhi dated 28th April, 1967 declining to set aside his earlier order by means of which the defendants' defence had been struck off. The Court below has observed in the impugned order that according to the record the defendants had done their best to delay the case by not filing better particulars as ordered by the Court. More than four adjourenments had been granted to the defendants for this purpose, but they failed to do so and everytime adjournment was shought on one pretext or the other. No ground having been made out for setting aside the earliar order striking off the defence this application was dismissed.