AI Structured Summary
Not yet generated for this judgment
Judgment
From the facts presented before this Court, apparently, there was some confusion in the mind of the defendant as to whether the suit in question was a regular suit or a summary suit.
Be that as it may, the petitioner/defendant has, as informed, already filed an application seeking leave to defend and learned counsel for respondent/plaintiff, who appears on advance notice through video conferencing, also submits that he has received copy of such application seeking leave to defend. Learned counsel for respondent/plaintiff also submits that the abovesaid application seeking leave to defend has been filed by the defendant within time and submits that he would file response thereto.
Accordingly, nothing survives in the present petition.
In view of above, the parties are directed to adhere to the further directions to be passed by learned Trial Court.
Present petition stands disposed of in aforesaid terms.
Pending applications stand disposed of in aforesaid terms.