POLO SINGH & CO Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is an application filed by the Plaintiff under Order 8 Rules 9 and 10 read with Section 35B of the CPC praying that the written statement filed by Defendant No.1 Delhi Development Authority (DDA') be taken off the record and judgment be pronounced against the Defendant.

(2.) THE above suit filed against the DDA and its Executive Engineer, Defendants 1 and 2 respectively, is for the recovery of a sum of Rs. 40,43,554/- together with pendente lite interest and future interest at 12% per annum from the date of filing of the suit till the date of realisation together with costs

(3.) THE matter was next listed on 27th July 2004 when counsel appearing for Defendants 1 and 2 sought time to file written statement. The order passed by the learned Joint Registrar on that day reads as under :