JAWAHARLAL LACHMANDAS AGICHA Vs. MURPHY ELECTRONICS PRIVATE LIMITED

JUDGEMENT

(1.) The applicants/defendants have preferred this Notice of Motion to condone the delay in taking out the Notice of Motion and set aside the order passed by this Court in Summons for Judgment No. 1124 of 2021 thereby decreeing the suit with a direction to give credit of a sum of Rs.10,000.00 to the defendants while drawing up the decree.

(2.) Shorn of superfluities, the background facts, and the circumstances in which this Notice of Motion warrants determination, at this length of time, can be stated as under:-

(3.) I have heard Mr. Anshul Anjarlekar, learned counsel for the applicants/defendants and Mr. Prakash Nichani, learned counsel for the respondent/ plaintiff. With the assistance of the learned counsel for the parties, I have perused the pleadings and material on record.