VIJAY SINGH Vs. AKSHAY DEOGAR

JUDGEMENT

(1.) This application under Section 151 of the Code of Civil Procedure (hereinafter referred to as the "Code") has been preferred by the applicant-proforma Defendant/Director, Town and Country Planning Department (hereinafter referred to as the "Applicant") praying for extension of time for filing the written statement in the suit instituted by the non-applicant/Plaintiff.

(2.) It is averred in the application that the applicant was granted two weeks time for filing the written statement on 18.10.2004 and the matter remained under process, therefore, the written statement could not be filed within the aforesaid period which lapse on the part of the applicant is bona fide and not intentional.

(3.) The non-applicant/Plaintiff though did not file any reply to the application but he did not concede the application.