Dr Neeraj Sahni vs Dentsply India Pvt Ltd
2023 Latest Caselaw 4624 Del

Delhi High Court

Dr Neeraj Sahni vs Dentsply India Pvt Ltd on 21 November, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~5
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                    Date of decision: 21.11.2023

                          +     CM(M) 1562/2023 & CM APPL. 49309/2023
                                DR NEERAJ SAHNI                                    ..... Petitioner
                                                   Through:     Mr. S.S. Dhir, Advocate
                                                   versus

                                DENTSPLY INDIA PVT LTD                             ..... Respondent
                                                   Through:     Mr. Vishwendra Verma Shivali,
                                                                Advocate
                          %
                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                   JUDGMENT

MANMEET PRITAM SINGH ARORA, J (ORAL):

1. This petition filed under Article 227 of Constitution of India impugns the order dated 05.08.2023 passed by the District Judge (Commercial)-03, West District, Tis Hazari Courts, Delhi ('Trial Court') in CS (COMM) No. 396/2021, titled as 'M/s Dentsply India Pvt. Ltd. v. Dr. Neeraj Sahni', whereby the Trial Court dismissed the Petitioner's application filed under Order VIII Rule 1 of Code of Civil Procedure, 1908 ('CPC') and struck off his defense on the ground that the written statement is not accompanied with an application seeking condonation of delay.

2. The Petitioner is the defendant and the Respondent is the plaintiff in the commercial suit filed for recovery of Rs. 17,39,113/-

3. After some arguments, with the consent of the parties, the impugned

order dated 05.08.2023 is set aside subject to Petitioner paying costs of Rs. 15,000/- to the Respondent within one (1) week.

4. Since, the Trial Court has struck off the defense of the Petitioner on the ground of non-filing of application seeking condonation of delay in filing of written statement, it would be instructive to refer to the judgment of Coordinate Bench of this Court in Sundeep Bhupinder Singh and Anr. v.

Oxon Technology Private Limited and Others, 2022 SCC OnLine Del 3127. The Court in the said judgment in similar circumstances, relying on the judgment of Supreme Court in A.P. Distributors v. Ok Play India (P) Ltd., 2022 SCC OnLine SC 1512, allowed the written statement to be taken on record filed within 120 days and not accompanied with application seeking condonation of delay.

5. In view of the aforesaid and subject to the payment of aforesaid costs, the Trial Court is directed to take the written statement along with the statement of truth and affidavit of admission/denial of documents on record.

6. The Respondents will file his replication along with the affidavit of admission/denial of documents on or before 13.12.2023.

7. It is made clear that if the Petitioner defaults in making payment of costs, then the order dated 05.08.2023 shall come into operation.

8. With the aforesaid directions, the present petition is allowed. Pending application is disposed of.

MANMEET PRITAM SINGH ARORA, J NOVEMBER 21, 2023/msh/aa Click here to check corrigendum, if any