K. PUGAZHENDI AND ORS. Vs. AMBUJA BHUSHAN JAISWAL

JUDGEMENT

(1.) CM(M) 762/2015

(2.) BY this petition filed under article 227 of Constitution of India the petitioners have impugned the order dated 01.04.2015 whereby the opportunity to file the written statements beyond stipulated period has been declined by the learned Trial Court. Challenge has also been laid to the order dated 09.07.2015 whereby the prayer of the petitioner to review the order dated 01.04.2015 has been rejected.

(3.) BEFORE dealing with the contentions raised on behalf of petitioners, it is necessary to refer to the proceedings dated 18.02.2015 copy of which has been placed on record by the respondent/plaintiff, who is conducting this case in person. The proceedings dated 18.02.2015 record that though respondent/ plaintiff was present in person at the first call at 10:00 AM and at the second call at 10:30 AM, as none appeared on behalf of petitioners/ defendants, the matter was kept for 02:00 PM. At 02:00 PM the learned Trial Court passed the following order: -