BIPUL KUMAR Vs. DINESH SHARMA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the petitioner seeking quashing of orders dated 2.2.2009 and 14.5.2010, passed by Senior Civil Judge, Delhi.

(2.) Respondent herein had filed a suit against the present petitioner, the summons of which were received by petitioner on 2.8.2008 directing him to appear in the Court on 22.9.2008.

(3.) Petitioner had to file the written statement within the statutory period but he failed to file the same. Accordingly, vide order dated 2.2.2009, right of petitioner to file the written statement was closed.