COSCO (INDIA) LIMITED Vs. PARAMSUKH NIRMAN PVT. LTD.

JUDGEMENT

(1.) By this application, ld. counsel for the Plaintiff wishes to raise further grounds in the OA. The said grounds shall be considered while deciding the OA. I.A. is disposed of.

(2.) The delay in filing the OA is condoned. I.A. is disposed of.

(3.) The present appeal has been filed seeking setting aside of order dated 9th May, 2019 passed by the Ld. Joint Registrar, by which the written statement filed by the Defendant, along with the affidavit of admission/denial has been taken on record. The relevant dates in the present case are - The present suit was filed on 2nd June, 2018. The suit was registered, and summons were issued on 31st August, 2018. The returnable date was 16th October, 2018. The service report by ordinary process was awaited, however, by speed post, the Defendant was served. The Court has seen the original speed post receipt, as also the tracking report. As per the same, the summons were delivered on 24th September, 2018.