NIOTI CHANDA Vs. SPML INFRA LIMITED

JUDGEMENT

(1.) The plaintiff has filed the present application being G.A No. 7 of 2023 praying for leave to allow the plaintiff to tender the work orders and rent agreement in the affidavit in chief and to be marked as exhibits.

(2.) The plaintiff has filed the suit against the defendant for recovery of an amount of Rs.42,59,680.00 along with interest. The plaintiff says that in the plaint, the plaintiff has pleaded about the various work orders for the manufacturing/fabrication of BPL Kits that were given by the defendant to the plaintiff on the basis of which the plaintiff has manufactured /fabricated the BPL Kits and the details of the said work orders prepared by the plaintiff and the list has been annexed with the plaint.

(3.) The plaintiff further contended that the said work orders are old documents and the plaintiff requires some time to arrange the said documents but the plaintiff did not wait for arranging all those work orders since that would affect the limitation period for filing of suit.