SACHI DULAL CHAKRABORTY Vs. RAJENDRA KUMAR MISHRA

JUDGEMENT

(1.) In this civil revisional application the petitioner challenges Order no.5 dated 5th December, 2013 passed by the Learned 7th Bench, City Civil Court at Calcutta in Commercial Suit no.5 of 2012.

(2.) The petitioner in this revisional application is the defendant before the Learned Trial Court. The opposite party in this revisional application is the plaintiff before the Learned Trial Court. The petitioner is aggrieved by the rejection by the Learned Trial Court of two verified applications filed by the defendant on 15th of January, 2013. In one application the defendant had prayed for acceptance of the written statement by condoning the delay in filing the same on time. In the second application the defendant had prayed for recalling the Order of the Learned Trial Court dated 7th September, 2012 fixing the suit for ex-parte hearing.

(3.) Sri Hiranmoy Bhattacharya, Learned Counsel has taken this Court to the contents of the application filed by the defendant for extension of time to file his written statement. The said application appears at page 25 of CO 1450 of 2013.