LINDSAY INTERNATIONAL PRIVATE LIMITED Vs. LAXMI NIWAS MITTAL

JUDGEMENT

(1.) The Court: This is an application by the defendant no.39 for passing of appropriate orders and for accepting the written statement of the said defendant.

(2.) Learned counsel appearing for the applicant relies on the series of orders passed by the Supreme Court in Suo Motu Writ Petition beginning with the order dated 23rd March, 2020 to 23rd September, 2021 which extended the period of limitation under the General and Special Laws with effect from 15th March, 2020 till 2nd October, 2021. Counsel submits that the present application was affirmed in September, 2021 which was within the relaxed period of limitation order by the Supreme Court and further in any event that the applicant is within the statutory timelines prescribed under Order VIII Rule 1 of The Civil Procedure Code as amended by The Commercial Courts Act, 2015.

(3.) The objection raised on behalf of the plaintiffs is in relation to the applicant 's continuing participation in the ongoing arbitration proceedings.