M/S Loh
Vanizya Udyog Pvt. Ltd Vs. Rickie Khosla & Anr [2007] Insc 813 (8 August 2007)
G.P.
Mathur & P.K. Balasubramanyan
O R D
E R CIVIL APPEAL NO. 3551 OF 2007 (Arising out of Special Leave Petition
(Civil) No.3565 of 2006) G. P. MATHUR, J.
Leave
granted.
We
have heard learned counsel for the parties. Having regard to the fact that the
application filed by the plaintiffs-respondents under Order 33 Rule 1 CPC for
permission to sue as an indigent person remained pending for over 10 years and
the suit instituted on 20.2.1987 was registered on 10.12.1997 after the
plaintiffs paid the court fee, we are of the opinion that the application moved
by the appellant herein (defendant) for setting aside the order passed on
21.9.2000 to proceed ex-parte against it deserved to be allowed.
We
accordingly allow this appeal and set aside the order dated 21.9.2000 whereby
the appellant's rights to file written statement was closed, subject to the
appellant depositing Rs.10,000/- as costs in the trial court within one month.
The appellant will have six weeks time to file written statement. If the cost,
as directed aforesaid, is not paid, the appeal will stand automatically
dismissed.
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