BARUN GATTANI Vs. WANPYNSUK PASSAH

JUDGEMENT

(1.) Heard Mr. M.Sharma, learned counsel for the petitioner and Mr. O.Shylla, learned counsel for the respondent.

(2.) The grievance of the writ petitioner is that by the impugned order dtd. 15/11/2022, the filing of written statement has been closed by the Trial Court.

(3.) Mr. M.Sharma, learned counsel for the petitioner submits that as the written statement has not been filed within the statutory time period fixed under Order 8 Rule 1, an application for grant of more time was filed being Petition No. 51 of 2022, but however, though the counsel was present in Court, by the time he appeared, the impugned order had already been passed. Learned counsel prays that as the laches occurred due to the delay of appearance on the part of the counsel, the same may be condoned and the petitioner be allowed to move the application which is already on record before the Trial Court.