NARENDER KUMAR POPLI Vs. SADAN BATRA

JUDGEMENT

(1.) Petitioner impugns order dated 23.03.2018, whereby, the application of the petitioner seeking condonation of delay in filing the written statement and the right to defend the suit has been closed.

(2.) Learned counsel for the petitioner submits that initially copy of the annexures to the plaint were not supplied and they were supplied on 16.09.2017 and the written statement was filed on 20.12.2017, with a delay of about 14 days. She submits that there was a lapse on the part of the earlier counsel.

(3.) Learned counsel for the petitioner prays that an opportunity be granted to the petitioner to defend the suit subject to terms.