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Judgment
Manoj Jain, J
Petitioner is plaintiff before the learned District Judge (Commercial Court) and has filed a suit seeking recovery.
The evidence has already been led by both the parties and final arguments have also been heard by the learned Commercial Court and the case is, reportedly, fixed for judgment tomorrow i.e. 18.03.2025 at 2:00 P.M.
According to plaintiff, effect it had submitted brief synopsis before the learned Commercial Court on 05.03.2025 and along with the brief synopsis, they had also relied upon several judgments and petitioner apprehends that such written arguments may not even be considered by the learned Trial Court.
Since the case is already fixed for judgment for tomorrow, this Court does not find any real requirement of interfering in the matter.
However, needless to observe, in case any written submissions have already been placed on record by the petitioner before the learned Commercial Judge, the learned Court shall consider such submissions while disposing of the matter.
The petition stands disposed of accordingly.
A copy of this order be given dasti under the signatures of Court Master.
A copy of the order be also sent to learned Trial Court forthwith for information.