AJAY BANSAL Vs. UNITED TOWNSHIP CORPORATION

JUDGEMENT

(1.) Instant writ petition has been preferred on behalf of the defendant-petitioner challenging the impugned order dtd. 15/2/2021 passed by the Court of Additional District and Sessions Judge, No.2, Jaipur Metropolitan-II, Jaipur, whereby the application under Order 7 Rule 14 (3) read with Sec. 151 of C.P.C. filed by the plaintiff-respondent, in Civil Suit No.33/2020 (137/2012), titling as M/s. United Township Corporation Vs. Ajay Bansal, had been allowed, subject to payment of cost of Rs.2000.00.

(2.) Facts of the case, in nut-shell, are that the plaintiff-respondent instituted a civil suit for declaration, possession, mandatory and permanent injunction against the defendant-petitioner. The plaintiff-respondent filed an application under Order 7 Rule 14 (3) read with Sec. 151 of C.P.C. on 23/1/2020 (Annexure-2), which was allowed by the Court below vide its impugned order dtd. 15/2/2021, subject to payment of cost of Rs.2000.00. Hence, this petition before this Court.

(3.) Learned counsel appearing for the defendant-petitioner has submitted that Annexure-8 - Minutes of the meeting of the Board of Directors of Chordia Buildcon Private Limited is neither original nor certified copy, hence, it could not be exhibited/marked without producing its original. Counsel has further submitted that the learned trial Court has imposed cost of Rs.2000.00, which is not sufficient looking to the delay.