KROLL TRUSTEE SERVICES LIMITED Vs. MT AEON

JUDGEMENT

(1.) This Interim Application seeks condonation of delay in filing the written statement on behalf of the Defendant No.2.

(2.) Ms. Jyotika Jain, learned Counsel appearing for the Applicant/ Defendant No.2 submits that by Order dtd. 8/8/2025, the Applicant's Interim Application No. 2647 of 2025 was allowed and the Applicant was added as a party Defendant to the Suit and was directed to file its written statement to the Suit.

(3.) Ms.Jain submits that the Plaintiff has served the amended plaint upon the Advocates for the Applicant through email on 7/11/2025 and the present Interim Application has been filed on 24/12/2025. That the statutory period for filing the Written Statement expired on 6/12/2025. Although not stated there is a delay of 17 days from 6/12/2025 to 24/12/2025.