CENTRAL BANK OF INDIA Vs. JAY KUMAR GOYAL

JUDGEMENT

(1.) This is an application filed by the defendant Nos. 5 to 15 in the pending commercial suit praying for extension of time, beyond 30 days but within 120 days from service of writ of summons to file the written statement. The prayers from the Master Summon is quoted below:

(2.) According to the defendants/applicants, the Master Summon has been taken out on November 4, 2025 which is 117th day from the date of service of writ of summons. The applicants further contend that today is the 119th day when the application has been taken up for consideration by this Court but this contention is disputed on behalf of the plaintiffs contending that today is 120th day.

(3.) Since on this crucial day be it 119th or 120th, this Court considers this application, the entire record along with the office record of the Sheriff has been brought to Court.