CESC LIMITED Vs. THREE CHEERS ENTERTAINMENTS PVT. LTD.

JUDGEMENT

(1.) Though a separate application is not filed for condonation of delay of 27 days, in the appeal itself, such prayer was sought.

(2.) We have gone through the contents of the appeal. We are of the opinion that delay deserves to be condoned and, accordingly, is condoned.

(3.) Then coming to the challenge in the appeal, it is with regard to the impugned order dated 11.3.2015. It is just and proper to mention certain facts pertaining to this case with reference to earlier proceedings. The suit is filed by the appellant herein claiming damages for defamation against the respondents. On an earlier occasion, the matter went up to the Hon'ble Apex Court wherein there was a direction to proceed with the matter after depositing certain amount of costs to the Legal Services Authority by the appellant herein which, according to the appellant, has been paid.