Delhi High Court
Naresh Kumar Garg vs M/S Btw India Pvt Ltd Through Its ... on 18 December, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 18.12.2023
+ CM(M) 2092/2023 & CM APPL. 65490/2023
NARESH KUMAR GARG ..... Petitioner
Through: Mr. Vibhav Mishra, Advocate
versus
M/S BTW INDIA PVT LTD THROUGH ITS AUTHORISED
REPRESENTATIVE SH SATYAVEER ..... Respondent
Through: Mr. Varun Sikka, Advocate
(Through VC)
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CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
JUDGMENT
MANMEET PRITAM SINGH ARORA, J (ORAL):
CM APPL. 65491/2023 (for exemption)
Allowed, subject to all just exceptions.
Accordingly, the present applications stand disposed of.
CM(M) 2092/2023 & CM APPL. 65490/2023
1. This petition filed under Article 227 of Constitution of India impugns
the order dated 13.10.2023 passed by the ADJ-04, North West District,
Rohini Courts, Delhi ('Trial Court') in civil suit bearing CS DJ No.
577269/2016, titled as 'BTW India Pvt. Ltd. v. Naresh Kumar Garg',
whereby the Trial Court closed the Petitioner i.e., the defendant's, right to
lead evidence in exercise of its jurisdiction under Order XVII of Code of
Civil Procedure, 1908 ('CPC').
2. The Petitioner is the defendant and the Respondent is the plaintiff in
the civil suit filed seeking recovery of Rs. 22,74,385/- along with pendente
lite and future interests.
3. Learned counsel for the Petitioner i.e., defendant states that the
defendant be put to costs and he undertakes to the Court that defendant's
witness shall remain present before the Trial Court on 20.12.2023 for his
examination and cross-examination.
4. In reply, learned counsel for the Respondent, who appears on advance
notice states that this Court may grant an opportunity to the defendant to
lead evidence, subject to strict terms.
5. This Court takes note of the fact that though the impugned order was
passed on 13.10.2023, the Petitioner has elected to file this petition and have
it listed on 18.12.2023 at the eleventh hour. The said action of the Petitioner
reflects lack of bona fide.
6. However, by way of last opportunity and with a view that the matter
should be decided on merits, with the consent of the parties, the following
directions are being passed: -
(i) The Petitioner will pay cost of Rs. 40,000/- to the Respondent
before the Trial Court on 20.12.2023.
(ii) Subject to the Petitioner making payment of costs, the
Petitioner will be entitled to lead defendant's evidence and the
proposed DW-1 shall remain present in Court on 20.12.2023.
(iii) In case, the Petitioner fails to make payment of costs and/or his
witness is not present on 20.12.2023, the liberty granted by this order
shall stand exhausted and the impugned order dated 13.10.2023 shall
operate and bind the parties.
7. Learned counsel for the Petitioner has undertaken to this Court that
Petitioner shall remain duly represented before the Trial Court on each date
of hearing and not seek any adjournment. The said statement is taken on
record and the Petitioner is bound down to the statement.
8. This Court has examined the impugned order. In the facts and
circumstances of this case, there is no infirmity in the impugned order and it
is only by way of a last opportunity that the Petitioner herein is being
granted permission to lead defendant evidence on the terms set out
hereinabove.
9. With the aforesaid directions, the present petition stands disposed of.
Pending application stand disposed of.
MANMEET PRITAM SINGH ARORA, J
DECEMBER 18, 2023/rhc/aa
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