PARMESHWAR JANA Vs. LAKHAN SINGH

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions. CM APPL. 2947/2023 (Exemption)

(2.) Application stands disposed of.

(3.) Petitioner challenges the order dtd. 20/10/2022 in CS (COMM.) No. 393/2021 titled as "Shri Lakhan Singh vs. Shri Parmeshwar Jana", passed by the learned Trial Court closing the right to file the written statement since the same was not filed within 120 days as prescribed under the law. CM(M) 89/2023 & CM APPL. 2946/2023