VINAY SINGH Vs. RINKU GUPTA

JUDGEMENT

(1.) By this petition under Article 227 of Constitution of India petitioner has assailed order dated 31.7.2010 passed by Senior Civil Judge, Delhi, whereby opportunity to file written statement was declined.

(2.) Brief facts which emerges from record are that on 1.4.2010 respondents (plaintiffs in the trial court) filed a suit for recovery of possession, arrears of rent, electricity, water and maintenance charges, mesne profits and damages against petitioner (defendant in trial court).

(3.) Petitioner was served with the summons on 24.4.2010, however, he did not file the written statement, within the statutory period. Accordingly, opportunity for filing written statement by petitioner was closed vide impugned order.