BHUPENDRA BHANDARI Vs. KOLTE-PATIL DEVELOPERS LTD

JUDGEMENT

(1.) THIS order will decide an application under the Caption, "Application for permission to file written statement". It is stated that although, the OP was served in the month of January, 2014, yet, the concerned person who had received the notice, had kept the same in the file, without any disclosure or intimation to the Directors. It was further stated, as under : -

(2.) THIS application is dated 25.07.2014. The learned counsel for the Opposite Party argued that due to bonafide mistake, the above said written statement could not be filed.

(3.) ALL these arguments have left no impression upon us. The application is vague, evasive and leads this Commission nowhere. The name of the concerned person was never disclosed. The notices received from the Courts/Commissions, cannot be hidden/ taken lightly, like this. The date is not mentioned as to when it came to light that the case is pending. The day -to -day event was never explained. There is a huge delay of about six months.